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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(h) in The Bihar State Information Commission (Management) Regulation, 2007

(h)"State Information Commissioner" means an State Information Commissioner appointed under the Act and a "Designated Commissioner" means an State Information Commissioner designated by the State Chief Information Commissioner to deal with appeals or complaints assigned to him by a general or special order.