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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(4)(c) in The Bihar Collective Fines (Imposition) Act, 1982

(c)After giving the petitioner a reasonable opportunity of being heard, the District Magistrate or the Sub-Divisional Magistrate or Officer specially empowered in this behalf to whom the proceeding is transferred under clause (b), may pass such order as he considers fit: