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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2) in The Bihar Mica Rules, 1948

(2)The returns shall show separately the stock of each place in respect of which a licensee or registered proprietor has given a notice under Rule 6 and shall be either-
(a)delivered to the Inspector of Mica Accounts; or
(b)sent by registered post to the Inspector of Mica Accounts.