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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3) in Bihar Money Lenders Rules, 1977

(3)The decision of the Board shall contain-
(i)the facts of the case,
(ii)the points of reference and issues involved.
(iii)the findings of the majority on each point of reference and each issue and not of dissent, if any, and
(iv)the order of the Board.