Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 110] [Entire Act] State of Jharkhand - Subsection Section 110(e) in Bihar Coal Mining Area Development Authority Rules, 1988 (e)where the percentage at which any tax is to be levied has been altered by the Authority, by making a corresponding alteration in the amount of tax payable in each case;
