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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(a) in The Bihar Court Fee (Sale of Stamps By Franking Machine) Rules, 2008

(a)For the use of Franking Machine prescribed fee for authorization shall be paid to the State Government by the Department of Post [or the Secretary, District Score (DISCORE)] [Added by Notification No. 3/Mu. Franking Sale- 35/2009-2527, dated 25.8.2010.].