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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2) in The Bihar Electricity Duty Rules, 1949

(2)The application shall be signed by the assessee, or by an authorised agent on his behalf and shall after being verified in the manner indicated therein be submitted along with the documents specified in the said From at the official website of the commercial taxes department.]