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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(4) in Bihar Shops & Establishments Act, 1953

(4)The State Government may also, by notification as aforesaid, appoint such public officers as it thinks fit to be additional. Inspecting Officers for all or any of the purposes of this Act, within such local limits as it may assign to them respectively.