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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1) in Bihar Integrated Check-Post Authority Act, 2011

(1)Commencing with effect from such date as the Government of Bihar may, by notification appoint, there shall be established, for the purposes of this Act, an Authority to be called the Integrated Check-Post Authority of Bihar. The Finance Department of the Government of Bihar will have administrative control over the said Authority.