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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(1) in The Bihar State Housing Board Act, 1982

(1)The Board may associate with itself in such manner and for such purpose as may be prescribed by Regulations, any person whose assistance or advice it may desire for the purpose of carrying into effect any of the provisions of the Act:Provided that the number of persons so associated shall not be more than five.