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State of Bihar - Section

Section 12 in Bihar and Orissa Places of Pilgrimage Act, 1920

12. Power to appoint Medical Officers of Health and sanction establishment.

- The Commissioner may -
(a)appoint Medical Officers of Health to carry out the purpose of this Act;
(b)sanction the entertainment of such establishment as he may deem necessary for the purpose of this Act.
Terminal Tax on Passengers