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State of Bihar - Section

Section 16 in The Bihar and Orissa General Clauses Act, 1917

16. When powers and duties to be exercised and performed.

- Where a Bihar and Orissa Act [or Bihar Act] [Inserted by A.O. 1937.] confers a power or imposes a duty, then the power may be exercised and the duty shall be performed from time to time as occasion requires.