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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Bihar - Subsection

Section 54(4) in The Cess Act, 1880

(4)the rate on each rupee of the annual value which has been fixed under the Act for the levy of the [local cess] [Substituted by the Bihar and Orissa Cess (Amendment) Act, 1916 (Bihar and Orissa Act 1 of 1916) for the words 'road cess and public works cess respectively'.] for the year;