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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(4)(c) in The Bihar Maintenance of Public Order Act, 1949

(c)After giving the petitioner a reasonable opportunity of being heard, the District Magistrate to whom the proceeding is transferred under sub-section (b) may pass such order as he considers fit: