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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1) in Bihar Integrated Check-Post Authority Act, 2011

(1)Subject to the provisions of this Act, the Authority shall have powers to establish and manage the facilities of integrated check-posts for tracking goods and vehicles at designated points along the interstate borders and within the State of Bihar.