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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(7) in The Bihar Mica Act, 1947

(7)If any licensee or proprietor's certificate ceases to be in force by reason of the death of the licensee or registered proprietor, the Controller may, on application and after making such inquiry as he thinks fit, grant a temporary licence or proprietor's certificate, as the case may be, to his heir or heirs for a period not exceeding six months.