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[Cites 0, Cited by 1] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(1) in The Bihar Agricultural Produce Markets Act, 1960

(1)The Chief Commissioner may, at any time, call for and examine the proceedings of any Market Committee for the purposes of satisfying himself as to the legality or propriety of any decision or order passes by the Market Committee and he may after giving an opportunity to the Market Committee to be heard pass such order thereon as he thinks fit.