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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(c) in The Bihar Vaccination Rules, 1944

(c)"Local authority" means the Commissioners of any municipality or the committee of any notified area constituted under Section 389 of the Bihar and Orissa Municipal Act, 1922, or any District Board, Local Board, Union Board, Union Committee or other authority for the time being exercising power under the Act within its jurisdiction.