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

State of Bihar - Subsection

Section 3(3) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(3)During the period of operation of the proclamation referred to in the first proviso to subsection (2) the Chairman of the Board shall have the power to nominate any member to preside in his absence over the meeting of the Board.