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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in The Bihar Mica Act, 1947

(2)[ There shall be paid to the Controller in respect of every certificate granted under sub-section (1) an annual fee of one hundred and fifty rupees. Such annual fee shall be paid on the 1st day of January next following the date on which the certificate is granted and on the 1st day of January in each succeeding year.] [Inserted by Bihar Act 20 of 1950.]