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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(3) in Bihar Legal Metrology (Enforcement), Rules, 2014

(3)Every person whose licence has been suspended shall, immediately after such suspension, stop functioning as such licence and shall not resume business as such licencee until the order of such suspension has been, or stands, vacated.