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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(4)(a) in The Bihar Mica Rules, 1948

(a)If a licensee or a registered proprietor suspends his business for a period exceeding one month and gives the notice required by Clause (v) of Rule 6 he shall not be required to submit the returns referred to in Clause (1) of this Rule for the period during which his business is so suspended.