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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2) in The Bihar Saw Mills (Regulation) Act, 1990

(2)The order of the Licensing Officer shall, unless the prescribed authority, conditionally or unconditionally directs, otherwise, remain in force pending the disposal of an appeal under sub-section (1).