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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2) in Rules Made Under Bengal Ferries Act, 1885

(2)After a ferry has been settled for the term specified in the advertisement no extension, and subject to the provisions of Sections 13 and 14 of the Act, no curtailment of the said term shall be made.