Section 44(2)(iii) in Bihar Regional Development Authority Act, 1974

[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(2)(iii) in Bihar Regional Development Authority Act, 1974

(iii)All collections resulting from the said increase in stamp duty shall, after deducting incidental expenses (if any), be paid to the Authority by such time as may be prescribed by rules made by the State Government.

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State of Bihar - Subsection

Section 44(2)(iii) in Bihar Regional Development Authority Act, 1974