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

State of Jharkhand - Subsection

Section 62(2) in Bihar Entertainments Tax Rules, 1984

(2)The said authority shall, if he is satisfied that the amount of tax has correctly been paid by stamps, destroy such counterfoils affixed with the head portion of the stamps and make endorsement to that effect on the order-sheet indicating the total value of stamps destroyed.