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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2) in The Bihar Mica Act, 1947

(2)[] [Inserted by Bihar Act 20 of 1950.] Any person who has been refused a licence by the Controller under the proviso to sub-section (1) may, within thirty days of the order of the Controller, appeal to the Commissioner of the Division whose order [subject to any order of the State Government under Section 25-A] [Inserted by Bihar Act 28 of 1953.] shall be final.]