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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(5) in The Cess Act, 1880

(5)[ Whenever the separate account of the revenue payable in respect of any share or portion of an estate, as mentioned in clause (1) of this section, shall be closed, the provisions of this section shall cease to have effect in respect of such share.] [Added by the Bengal Cess (Amendment) Act, 1881 (Bengal Act 2 of 1881).]