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[Cites 0, Cited by 0] [Section 407(2)] [Section 407] [Entire Act]

State of Bihar - Subsection

Section 407(2)(i) in The Bihar Municipal Act, 2007

(i)to communicate without delay to the Chief Municipal Officer or any other officer of the Municipality any information which he received in respect of any design to commit, or any commission of, any offence under this Act or the Rules or the Regulations made thereunder, and