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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(3) in The Bihar Electricity Duty Rules, 1949

(3)Chalans shall be prepared in quadruplicate. The original copy of the chalan shall be sent to the Superintendent, the duplicate copy shall be retained by the Government Treasury and the triplicate and quadruplicate copies shall be returned to the assessee as proof of payment.