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State of Bihar - Section

Section 2 in The Bihar Mica Rules, 1948

2.

In these Rules -
(a)"the Act" means the Bihar Mica Act, 1947 (Bihar Act 10 of 1948).
(b)"Form" means a form in the Schedule in these Rules.
(c)"Inspector of Mica Accounts" means the person appointed by the Provincial Government under Section 11 under the designation of Inspector of Mica Accounts.
(d)"Section" means a Section of the Act.