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] [Section 9D(2)] [Section 9D] [Entire Act] State of Bihar - Subsection Section 9D(2)(a) in The Bihar Electricity Duty Act, 1948 (a)withdraw his application and if the applicant who does so, is an assessee, the fee paid by him shall be refunded; or