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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(2) in Bihar Shops & Establishments Act, 1953

(2)The State Government may, by notification in the Official Gazette, appoint any person to be the Chief Inspecting Officer who shall, in addition to such powers as may be prescribed for the Chief Inspecting Officer, exercise the powers of an Inspecting Officer throughout the State.