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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(1)(a) in The Bihar Khadi and Village Industries Act, 1956

(a)the Board has, without reasonable cause or excuse, made default in the performance of its duties or the discharge of its functions, imposed by or under this Act, or exceeded or abused its powers, or