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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jharkhand - Subsection

Section 41(2) in Bihar Entertainments Tax Rules, 1984

(2)On receipt of the application, the proprietor shall be informed of the Court Fee stamps required, under the provisions of sub-rule (3) for the supply of the copy on payment of the requisite amount of court fee stamps by proprietor or his authorised agent a certified copy of the order shall be prepared and granted to the proprietor.