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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Bihar - Subsection

Section 1(i) in Rules under the Bihar and Orissa Places of Pilgrimage Act, 1920

(i)Application for the grant of a licence for the accommodation of pilgrims shall be filed at least 20 days before the date fixed for the principal festival, which will be notified by the Magistrate in due time every year.