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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(2) in Bihar Industrial Investment Promotion Act, 2016

(2)Where an offence under this Act is committed by a Public Authority, if the Commissioner is satisfied that the authority has failed to discharge the duties assigned to him under this Act, without assigning sufficient and reasonable cause, may recommend action against him under the service rules applicable to him.