Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6C] [Entire Act] State of Bihar - Subsection Section 6C(3) in The Bihar Electricity Duty Act, 1948 (3)No proceeding under this section shall be initiated except before the expiry of eight years from the date of order of the original assessment.]
