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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(3) in Bihar Shops & Establishments Act, 1953

(3)Every District Magistrate, the Additional District Magistrate of Saharsa, the Additional Deputy Commissioners of Dhanhad and Singhbhum and every Subdivisional Magistrate shall be an ex-officio Inspecting Officer within the limits of his respective jurisdiction.