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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(1) in Bihar Electricity Duty Act, 2018

(1)Subject to such rules as may be made by the State Government, any of the authorities mentioned in section-8 or dealer or any other person aggrieved by an order made by the Deputy Commissioner or Joint Commissioner under section-11 or the Commissioner under section-13, may, prefer an appeal to the Tribunal.