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State of Bihar - Section

Section 20 in The Bihar State Aid to Industries Rules, 1959

20. Manner of termination of hiring by hirer.

- If the hirer wishes at any time to terminate the hiring of the machinery supplied to him on the hire-purchase system he shall give notice of intention to the Director of Industries by registered post.The Director shall, within two months of the receipt of such notice, inspect the machinery or cause it to be inspected and shall remove the same.