Section 19(2)(b) in Bihar Integrated Check-Post Authority Act, 2011

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(2)(b) in Bihar Integrated Check-Post Authority Act, 2011

(b)all the powers, functions and duties which may by or under the provisions of this Act, be exercised or discharged by or on behalf of the Authority, shall until the Authority is reconstituted under sub-section (3), be exercised and discharged by such person or persons as the Government may direct; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 19(2)(b) in Bihar Integrated Check-Post Authority Act, 2011