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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(5)(b) in The Bihar Saw Mills (Regulation) Act, 1990

(b)the licensee has without reasonable cause, failed to comply with any of the conditions of the licence or any direction lawfully given by the Licensing Officer or has contravened any of the provisions of this Act or the Rules made thereunder; or