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 37C] [Entire Act] State of Jharkhand - Subsection Section 37C(b) in The Cess Act, 1880 (b)in all other cases-by such ways and means as the [Board of Revenue may prescribe] [For an order made under Section 370(b), See B. & O. R. & O. Volume I Part 6.] in that behalf.