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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(2) in Bihar Shops & Establishments Act, 1953

(2)The State Government may prescribe -
(a)the manner in which the cash equivalent of the advantages accruing through the concessional sale to employees of foodgrains and other articles shall be calculated; and
(b)the registers that shall be maintained in an establishment for the purpose of securing compliance with the provisions of this section.