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[Cites 0, Cited by 0] [Section 377] [Entire Act]

State of Bihar - Subsection

Section 377(6) in The Bihar Municipal Act, 2007

(6)Nothing in Section 375 or Section 376 or in this Section shall apply to any summons issued under this Act by any court.Explanation.- For the purpose of this Section, a servant shall not be deemed to be a member of the family.F. Enforcement of Orders to Execute Works etc.