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

State of Bihar - Subsection

Section 16(1) in Bihar Electricity Duty Act, 2018

(1)When an appeal has been filed before the High Court under section-15, it shall be heard by a bench of not less than two Judge of the High Court, and shall be decided in accordance with the opinion of such Judges or of the majority, if any, of such Judges.