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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(3) in Bihar State Regulation of Cold Storage Licensing Rules, 1993

(3)The copy of original challan, wherein the licence fee for construction of new Cold Storage and specified in sub-rule (4) shall be recorded under the "Head" mentioned in sub-rule (3) of Rule 5, shall be enclosed with the application made under sub-rule (2).