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[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

State of Bihar - Subsection

Section 64(1)(c) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(c)any cess or tax imposed or assessed under any State law before the commencement of this Act but not collected before that date may be recovered (after assessment of the cess of tax, where necessary) in the manner provided under that State law.