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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(7) in Bihar Right to Public Grievance Redressal Act, 2015

(7)Along with the order to give an opportunity of hearing and redressal to the complainant, the second appellate authority may impose a penalty on Public Grievance Redressal Officer or any other public authority or the first appellate authority in accordance with the provisions of section 8.