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 11] [Entire Act] State of Bihar - Subsection Section 11(a) in The Bihar Stamp (Use of Franking Machine/Tax Meter) Rules, 2004 (a)In the case of an individual, body, or institution, a fee for authorization and for renewal may be fixed by the State Government through notification in appendix I.
