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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(b) in The Bihar and Orissa General Clauses Act, 1917

(b)In relation to any ordinance promulgated by the Governor under Article 213 of the Constitution or any Regulation made by the Governor under paragraph 5 of the fifth Schedule to the Constitution, as they apply in relation to Bihar Acts made by the State Legislature: