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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in The Bihar Electricity Duty Act, 1948

(1)Every Licensee or any person other than Licensee who is liable to pay duty shall pay every month to the State Government, at the time and in the manner prescribed, the proper duty payable under Section 3 and Section 3A on the units of energy consumed or sold by him [xxxx].]