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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

State of Bihar - Subsection

Section 96(2)(ii) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(ii)All collections resulting from the aforesaid increase in Stamp Duty shall, after deducting incidental expenses (if any), be paid to the Authority by such time as may be directed by the State Government.