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State of Bihar - Section

Section 29 in Bihar Money-Lenders Act, 1974

29. Form and effect of decision of Board.

(1)The decisions of the Board shall be in writing and shall be signed by all the members of such Board and it shall contain such particulars as may be prescribed by Rules made by the State Government in this behalf.
(2)The decision of the Board shall be final and shall not be called in question in any Court of law