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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2)(f) in The Bihar Electricity Duty Act, 1948

(f)any other matter for which there is no provision or insufficient provision in this Act for which provision is, in the opinion of the [State] [Substituted by para 4(1) of the A.L.O. for 'Provincial'.] Government, necessary for giving effect to the purposes of this Act.