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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1)(b) in Bihar Right to Public Services Act, 2011

(b)Where the Appellate Authority is of the opinion that the Designated Public Servant has caused delay in providing the service, then he/she may impose a penalty at the rate specified from time to time and as prescribed in the rules framed under this Act from time to time for such delay on the Designated Public Servant: