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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(4) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(4)The security deposited under sub-section (1) shall be maintained, forefeited and replenished in the prescribed manner and during any period in which the deposit is depleted or extinguished by forfeiture and is not replenished the licence shall be deemed to have been cancelled..