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State of Bihar - Section

Section 3 in Bihar Right to Public Grievance Redressal Act, 2015

3. Notification of Public Grievance Redressal Officers, first appellate authority, second appellate authority and revision authority and stipulated time limit. - The State Government may notify from time to time, the Public Grievance Redressal Officer, first appellate authority, second appellate authority and revision authority and stipulated time limits.