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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2) in Bihar and Orissa Places of Pilgrimage Act, 1920

(2)A suit or proceeding against any such person for anything done or professing or purporting to be done under this Act shall not to be instituted after three months from the date of accrual of the cause of action.Miscellaneous