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

State of Bihar - Subsection

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

(a)On an application in Form I along with an Indemnity Bond made by any person or body or institution such person or body or institution may be authorized by the Secretary Department of Registration under rule for the use of franking machine/tax meter.