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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1)(iv) in Bihar Agriculture Produce Market (Repealing) Act, 2006

(iv)Administrator shall be competent to issue such direction as is deemed necessary and expedient to secure safe possession of immovable and movable assets and such direction shall be binding on the special officer and all others.