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[Cites 0, Cited by 3] [Section 49(2)] [Section 49] [Entire Act]

State of Bihar - Subsection

Section 49(2)(a) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(a)reduce or remit, in whole or in part, such tax in respect of cane used in any such factory for the purposes of research, seen-distribution, crushing of diseased cane or intake of excessive crop: