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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Bihar - Subsection

Section 49(6) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(6)Subject to the claim of the Central Government in respect of any tax of duty of excise, the claim to the State Government in respect of the tax imposed under sub-section (1) shall be the first charge on the sugar produced in the crushing year concerned.