Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 28 in The Bihar Entertainments Tax Rules, 1984 28. Submission of challan with return. - Every proprietor shall while submitting a return in Form IX attach to it the quadruplicate copy of the challan referred to in sub-rule (3) of rule 27.
