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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(2) in Bihar Commercial Taxes Tribunal Regulation, 1979

(2)Charges of inspection of any such record or a certified copy of any document including the judgment in the record of the proceeding shall be one rupee payable in court-fee stamp.Supply of copies of paper or document