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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(4) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(4)The auditor shall submit his report to the Board council, as the case may be and forward a copy of it to the Government which may, after giving the Board or the C an opportunity to offer explanation in respect thereof, issued direction thereon as it may deem fit and the Board or the c shall carry them out.