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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Jharkhand - Subsection

Section 3A(3) in The Bihar Electricity Duty Act, 1948

(3)All provision of this Act and the Rules framed thereunder, relating to the payment, assessment, recovery and refund of the duty shall also apply to the payment, assessment, recovery and refund of the surcharge."