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State of Jharkhand - Section

Section 20 in Bihar Documents Writers' Licensing Rules, 1968

20. Credit of fees.

- All fees payable under these rules shall be credited to the Treasury by challan and one copy to be filed in the office of the licensing authority before licence is granted. The budget head to which the fees is to be credited shall be "Registration-Miscellaneous Fees" under the appropriate major and minor heads.