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 4] [Section 147] [Entire Act] State of Bihar - Subsection Section 147(3) in The Bihar Municipal Act, 2007 (3)The tax on any advertisement leviable under this Section shall be payable in advance in such instalments, and in such manner, as may be determined by Regulations:
