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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2) in Bihar Disqualified Owners' (Management of Property) Act, 1952

(2)Subject to the provisions of this Act and any Rules which may be prescribed, it shall be the duty of the Committee to advise the State Government on all such matters arising out of the administration of this Act, as may from time to time be referred to the Committee.