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[Cites 0, Cited by 0] [Section 350] [Entire Act]

State of Bihar - Subsection

Section 350(1) in Bihar Board's Miscellaneous Rules, 1958

(1)When Government is entitled to receive a periodical payment in perpetuity and existing orders authorise the commutation of that payment for a single payment, the said single payment should not be less than thirty times the amount annually paid. If the payer is not willing to commute at this rate the right to receive periodical payment should not be given up.