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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2) in Bihar Integrated Check-Post Authority Act, 2011

(2)After making provision for such reserve fund or funds and for bad debts, depreciation in assets and all other matters as are usually provided for by companies registered and incorporated under the Companies Act, 1956, the Authority shall pay the balance of its annual net profits to the consolidated fund of the Government.