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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(2) in Bihar Tax on Professions, Trades, Callings and Employments Act, 2011

(2)Every rule made under this Act shall be laid as soon as may be after it is made before the State Legislature while it is in session for a total period of fourteen days which may be comprised in one or more sessions.