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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Jharkhand - Subsection

Section 48(2) in Bihar Entertainments Tax Rules, 1984

(2)The Commissioner or any officer specially empowered by the State Government either generally or for any specified area shall fix a date on which the proprietor shall produce before the authority prescribed in rule 3 receipted challan in proof of payment.