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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Jharkhand - Subsection

Section 8A(1) in The Bihar Electricity Duty Act, 1948

(1)The prescribed authority may either before or after the institution of proceedings under section 8, accept from a licensee or other persons charged with an offence under the said section or under any rule made under this Act, by way of composition of the offence, a sum not exceeding seven hundred and fifty rupees.