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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2) in Bihar Cinemas (Regulation) Act, 1954

(2)Where an order under sub-section (1) has been issued by District Magistrate, a copy thereof together with a statement of reasons therefor, shall forthwith be forwarded by the District Magistrate to the State Government, and the State Government may either confirm or annul the order.