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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Bihar - Subsection

Section 8A(2) in The Bihar Electricity Duty Act, 1948

(2)On payment of such sum as may be determined by the prescribed authority under sub-section (1), no further proceeding shall be taken against the licensee or other person in respect of the same offence.]