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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(1) in The Bihar Electricity Duty Act, 1948

(1)The [Government] [Substituted by para 4(1) of the A.L.O. for 'Provincial'.] may, by notification, appoint Inspecting Officers to inspect the books of account required to be kept under clause (a) of Section 5.