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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

State of Bihar - Subsection

Section 7B(2) in The Bihar Electricity Duty Act, 1948

(2)Subject to the exemption given under Section 9, where a Licensee or any person other than a Licensee, liable to pay duty under the Act, transfers the ownership of a part of his business, the transferor shall be liable to pay tax in respect of that part of transferred business.