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[Cites 0, Cited by 0] [Section 363] [Entire Act]

State of Bihar - Subsection

Section 363(5) in The Bihar Municipal Act, 2007

(5)Every grantee of any licence or permission granted under this Act shall, at all reasonable times while such licence or permission, as the case may be, remains in force, if so required by the Chief Municipal Officer or the other officer by whom it was granted, produce such licence or permission, as the case may be.B. Entry and Inspection