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[Cites 0, Cited by 0] [Section 93C] [Entire Act]

State of Bihar - Subsection

Section 93C(3) in Rules Framed by Board of Revenue under section 90

(3)The licence shall be in force for one working season only and the cultivator shall sign the counterfoil which will be filed in the office of the Superintendent of Excise. No fee shall be charged for the licence or the counterpart but the application should bear the requisite Court-fee stamp.