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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(3) in Bihar Tax on Professions, Trades, Callings and Employments Act, 2011

(3)Every notification issued under sub-section (2) shall, as soon as it is published, be laid before the Legislative Assembly for a total period of fourteen days which may be comprised in one or more sessions.