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State of Bihar - Section

Section 45 in The Bihar Entertainments Tax Rules, 1984

45. Refund payment order.

- When an order of refund has been passed under rule 16 or rule 43 or rule 44 or rule 56 or rule 57 the prescribed authority in rule 3, shall issue a refund payment order in Form XIII and forward it to the proprietor for encashment at the Government Treasury. A copy of the Refund payment order shall also be forwarded simultaneously to the Treasury Officer concerned.