Section 10(1)(b) in The Bihar Mica Act, 1947

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State of Bihar - Subsection

Section 10(1)(b) in The Bihar Mica Act, 1947

(b)In respect of mica other than crude or manufactured mica, the following particulars, namely:-

(i)all additions to the stock, specifying the quantity and the size or, in the case of mica which has not been sorted into sizes, the description and the quantity, of the mica received and, in the case of purchase, the name of the person from whom it is purchased;

(ii)all issues from the stock, specifying-

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State of Bihar - Subsection

Section 10(1)(b) in The Bihar Mica Act, 1947