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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(3) in Bihar Integrated Check-Post Authority Act, 2011

(3)The Government may, from time to time issue directions to the Authority regarding the discharge of any functions by it under the clauses of sub-section (2) of Section 7 and the Authority shall be bound to comply with such directions.