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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(1) in The Bihar Entertainments Tax Rules, 1984

(1)Stamps of the value of tax payable shall be securely affixed on the first and second foils of the ticket (on the reverse side), the head portion of the stamps marked 'Bihar' shall be affixed on the first foil and the tail portion on the second foil of the ticket.