Section 1 in Bihar Stamp (Refund of Amount of Non-Judicial Stamp Duty Deposited by e-Challan) Rules, 2018
1. Name, Extent and Commencement.
(1)This Rule shall be called the Bihar Stamp (Refund of Amount of Non-Judicial Stamp Duty Deposited by e-Challan) Rules, 2018.(2)It shall extend to the whole of the State of Bihar.(3)It shall come into force at once.
