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State of Bihar - Section

Section 94 in The Bihar and Orissa Local Self-Government Act, 1885

94. District Board to have powers of Magistrate in district to which the Vaccination Act extends.

- In every district to which the Bengal Vaccination Act, 1880, has been, or may hereafter be, extended, the District Board shall have the powers of the Magistrate of the district under Section 25 of the said Act.