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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(3)(b) in Bihar Integrated Check-Post Authority Act, 2011

(b)reconstitute the Authority by fresh appointment and in such case the Chairman and other members who vacated their offices under clause (a) of sub-section (2) shall not be deemed disqualified for appointment: