Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of Bihar - Subsection Section 42(2) in The Bihar Entertainments Tax Rules, 1984 (2)All fees payable under the Act or these rules other than the fees, referred to in sub-rule (1) shall be paid in the court fee stamps.
