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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1)(v) in Bihar Agriculture Produce Market (Repealing) Act, 2006

(v)The State Government may issue such direction, order, instructions as is deemed necessary and expedient to maintain security and safety of assets or to prevent any kind of injury, damage or dissipation of assets and such direction, order or instruction shall be binding on all concerned including Administrator and Special Officer.