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[Cites 0, Cited by 0] [Section 37A] [Entire Act]

State of Bihar - Subsection

Section 37A(2) in The Cess Act, 1880

(2)Every valuation made under sub-section (1) shall take effect from the beginning of year as the Board of Revenue may direct:Provided that no such valuation shall take effect before the expiration of the period of five years prescribed by Section 36 for the continuance of the last preceding valuation (if any).