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State of Bihar - Section

Section 8 in Bihar Control of Crimes Rules, 1978

8.

The District Magistrate may make an order under section 4 in case of death, marriage or serious illness of a parent, wife, child, brother or sister of the person against whom an order has been made under clause (a) of sub-section (3) of Section 3 or for enabling him to appear before a Court or authority in obedience to its notice, summons or warrants, or for other compelling reasons.