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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(4)(a) in The Bihar Collective Fines (Imposition) Act, 1982

(a)Any person aggrieved by the order of apportionment, under sub-section (3) may, within seven days from the date of apportionment under sub-section (3) file a petition before the District Magistrate for being exempted from such fine or for modification of the order of apportionment: