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[Cites 0, Cited by 0] [Section 9D] [Entire Act]

State of Bihar - Subsection

Section 9D(7) in The Bihar Electricity Duty Act, 1948

(7)The payment of the amount of duty including penalty, if any, due in accordance with the order of the Tribunal in respect of which an application has been made under this section shall not be stayed pending the disposal of such application or any reference made in consequence thereof.