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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Jharkhand - Subsection

Section 7A(4) in The Bihar Electricity Duty Act, 1948

(4)Any person if not discharging the liability after service of notice under subsection (1) on him shall be personally liable to the State Government for the amount of duty or penalty and surcharge.