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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Bihar - Subsection

Section 62(5) in The Bihar Entertainments Tax Rules, 1984

(5)Where any sum is found to be payable by a proprietor, the prescribed authority shall serve a notice in Form XII and shall also fix a date on which the proprietor shall produce the challan in proof of the payment made by him of such sum.