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

State of Bihar - Subsection

Section 41(2) in The 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.