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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(c) in The Bihar Stamp (Use of Franking Machine/Tax Meter) Rules, 2004

(c)A Compiled quarterly indent of the amount for the district shall be sent to the Secretary, Registration department by the collector in Form No-V along with copies of Form No-IV.