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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(1) in Bihar and Orissa Places of Pilgrimage Act, 1920

(1)For the purpose of Section 80 of the Code of Civil Procedure, 1908 the Magistrate, the Medical Officers of Health and every person acting under his or their direction shall be deemed to be a public officer.