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State of Bihar - Section

Section 25 in Bihar Integrated Check-Post Authority Act, 2011

25. Resolution of Disputes.

- If a dispute arises, in respect or matters referred to in Section 7 sub-section (2), among departments of Government of Bihar providing services or between outsourced agencies providing various facilities and services at the check-post or service recipients like general public, such disputes shall be adjudicated by the Authority.