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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(ii) in Bihar Electricity Duty Act, 2018

(ii)The various policies and need, and conditions of overall development in the areas declared by general or special order, specified in this behalf: Provided that, nothing contained in this Act shall affect any order issued in this regard before the commencement of this Act, and such order shall continue to be in force till the period mentioned therein expires, and where such period is not mentioned, any further order is issued in that respect under the provisions of this Act.