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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2) in The Bihar Agricultural Produce Markets Act, 1960

(2)A notification under sub-section (1) shall state that any objection or suggestion which may be received by the Chief Commissioner within a period of not less than two months to be specified in the notification, shall be considered by the Chief Commissioner.