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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(1)(b) in The Bihar Bakasht Disputes Settlement Act, 1947

(b)any proceeding under section 145 of the said Code pending in regard to the whole or part of the subject of such dispute shall be discontinued except in so far as the continuance of such proceeding may be necessary for the exercise of the powers referred to in sub-section (2).