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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(e) in The Bihar Fish Jalkar Management Act, 2006

(e)The Jalkar pertaining to which letter of consent is received from any Financial Institution, Bank or Government for financial assistance for its proper development.
(ii)The information of date and place for the Long Term settlement of selected Jalkars shall be sent to the following by the registered post: