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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(d) in The Bihar Bakasht Disputes Settlement Act, 1947

(d)[ a person shall be deemed to be "independent" for the purpose of his appointment as Chairman of a Board, if he is unconnected with the dispute referred to such Board or with any party directly affected by such dispute;] ['and' omitted by Section 2 of Bihar Act 4 of 1949.]