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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2) in Bihar Integrated Check-Post Authority Act, 2011

(2)Every contract on behalf of the Authority shall be made by the Chairman or such officer of the Authority who may be generally or specially empowered in this behalf by the Authority and such contracts as may be specified, in the rules, shall be sealed with the common seal of the Authority;