Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 11 in The Bihar Stamp (Use of Franking Machine/Tax Meter) Rules, 2004

11.

(a)In the case of an individual, body, or institution, a fee for authorization and for renewal may be fixed by the State Government through notification in appendix I.
(b)The fees payable under in appendix I shall be revised by the State Government through notification.