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[Cites 0, Cited by 0] [Section 81(8)] [Section 81] [Entire Act]

State of Bihar - Subsection

Section 81(8)(i) in The Bihar Motor Vehicles Rules, 1992

(i)the tax payable to the State according to the [Bihar Motor Vehicle Taxation Act, 1930] [Now, See Act 8 of 1994.] is paid in advance.