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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(d1) in The Bihar Bakasht Disputes Settlement Act, 1947

(d1)[ "notification" means a notification published in the Official Gazette or in any manner the authority or officer issuing the notification deems best adapted for informing persons whom the notification concerns; and] [Inserted by Section 2(ii) by Section 2 of Bihar Act 4 of 1949.]