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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2) in Bihar Right to Public Services Act, 2011

(2)
(a)The Appellate Authority may order the Designated Public Servant to provide the service within the specified period or may reject the appeal.
(b)Along with the order to provide service, the Appellate Authority may impose penalty according to the provisions of Section-7 of this Act.