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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(ii) in Management and Working of the Forests

(ii)In the case of pre-paid licenses the officer issuing the licence may receive either cash or a treasury challan as proof of payment. The original licence shall be given to the licensee, the duplicate shall be attached to the monthly accounts and the triplicate be kept by the issuing officer.