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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(c) in The Bihar Stamp (Use of Franking Machine/Tax Meter) Rules, 2004

(c)In case of authorization to an individual, other than the officials notified under Rule 6 of the Bihar Stamp (Amendment) Rules, 2004, a prior recommendation from the Collector of the concerned district shall be obtained.