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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2) in The Bihar Entertainments Tax Rules, 1984

(2)The Commissioner may authorise any other officer either generally or for any specified area to discharge the functions of authentication of tickets:Provided that it shall be lawful for the prescribed authority or for the officer, specially authorised by the Commissioner to allot the work of authentication of ticket to any other officer posted in his office.