6A. [ [Earlier Section 6A Omitted by Bihar Cess (Amdt.) Act, 1981 (2 of 1982) and present one inserted by Bihar Finance Act, 1985 (4 of 1985).]
The provisions of Section 6 shall extend to the whole of Bihar including the areas falling within the jurisdiction of all municipalities, Corporations, Notified Area Committees and the Cantonment Boards.]
