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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(3) in The Bihar State Mela Authority Act, 2008

(3)On the expiration of the period of supersession specified in the notification issued under sub-section (1) the State Government may,
(a)extend the period of supersession as it may consider necessary; or
(b)reconstitute the authority within one year from supersession.