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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jharkhand - Subsection

Section 27(3) in Bihar Entertainments Tax Rules, 1984

(3)Challan shall be prepared in quadruplicate. The original copy of the challan shall be sent to the prescribed authority in rule 3, duplicate copy shall be retained by the Government Treasury, and the triplicate and quadruplicate copies shall be returned to the proprietor as proof of payment.