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

State of Bihar - Subsection

Section 6(2) in The Bihar and Orissa General Clauses Act, 1917

(2)Unless the contrary is expressed, a Bihar and Orissa Act [or Bihar Act] [Inserted by A.O. 1937.] shall be construed as coming into operation immediately on the expiration of the day preceding its commencement.