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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(8) in The Bihar Mica Act, 1947

(8)Any person aggrieved by an order passed by the Controller under subsection (5) or sub-section (6) may, within thirty days from the date of order, appeal to the Commissioner of the Division whose decision shall be final.] [Added by the Bihar Mica (Amendment) Act, 1953 (Bihar Act 28 of 1953).]