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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(1) in Bihar Forest Contract Rules

(1)The forest contractor may within one month from the date of order prefer an appeal to the State Government or the Chief Conservator of Forests, Bihar or to the Conservator of Forests as the case may be, against an order of suspension. The order suspending work or terminating the contract shall be in force unless modified by the Competent Authority.