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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Bihar - Subsection

Section 9A(2) in The Bihar Electricity Duty Rules, 1949

(2)The assessee in respect of whom, an order has been passed under sub-rule (1), shall be deemed to be an assessee of the circle in which he has been permitted to submit returns for the purposes of the Act, or these Rules.