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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Bihar - Subsection

Section 14A(2) in The Bihar Electricity Duty Rules, 1949

(2)On receipt of the application the assessee shall be informed of the amount of court fees stamps required, under the provisions of sub rule (8), for the supply of the copy. On payment of the requisite amount of court fee stamps by the assessee, a certified copy of the order shall be prepared and granted to him.