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

State of Bihar - Subsection

Section 4(d) in The Bihar Court Fee (Sale of Stamps By Franking Machine) Rules, 2008

(d)The authorization of Franking shall be deemed to be renewed on deposit of renewal fee of Rs. 100/- by the end of February each year by the Chief Post Master General, Bihar or any Officer authorized by him.