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[Cites 0, Cited by 0] [Section 398(1)] [Section 398] [Entire Act]

State of Bihar - Subsection

Section 398(1)(b) in The Bihar Municipal Act, 2007

(b)the Rules and the Regulations made thereunder, and may prescribe the time within which, and the place at which, such Judicial Magistrate or Judicial Magistrates shall sit for such trial of offences.