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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Jharkhand - Subsection

Section 61(d) in Bihar Excise Act, 1915

(d)without lawful excuse ceases, or refuses to perform, or withdraws himself from, the duties of his office, unless expressly allowed to do so in writing by the Collector or unless he has given to his immediate superior two months notice in writing of his intention to do so, or