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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(e) in The Bihar Stamp (Use of Franking Machine/Tax Meter) Rules, 2004

(e)On the basis of the indent made under sub rule (c) of this Rule an order of authorization shall be issued in Form VI for the mentioned quarter by the Secretary, Registration Department to the concerted Collector.