Section 10(1)(a) in The Bihar Mica Act, 1947

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State of Bihar - Subsection

Section 10(1)(a) in The Bihar Mica Act, 1947

(a)in respect of crude mica, the following particulars, namely:-

(i)the quantity received, the date of receipt and the supply;

(ii)the quantity issued to cutters or disposed of and the date of such issue or disposal, and the name of the person, if any, to whom it is disposed of;

(iii)the quantity of block mica received from cutters, and the date of receipt;

(iv)the quantity of chillas received from cutters, and the date of receipt; and

(v)the quantity of the balance remaining in stock at intervals not exceeding seven days.

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State of Bihar - Subsection

Section 10(1)(a) in The Bihar Mica Act, 1947