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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(1) in Bihar Money Lenders Rules, 1977

(1)if the services of the Chairman or any of the members cease to be available before the Board has completed its work, the State Government will initiate action under sub-rule (f) or (4) or (5) or (6) of Rule 11 as may be appropriate, and may reconstitute the Board with a new Chairman and member or members as the case may be.