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

State of Bihar - Subsection

Section 6(2) in Bihar and Orissa Places of Pilgrimage Act, 1920

(2)Every such licence shall be in the prescribed form and subject to the prescribed conditions and shall specify the date not exceeding one year from the date of issue, upto which it is to remain in force.