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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(3) in The Bihar Entertainments Tax Rules, 1984

(3)After giving an opportunity of being heard, the authority referred to in sub-rule (1) shall record an order containing precisely and clearly the gist of allegation, the manner in which the proprietor was made aware of that, the reply, if any, furnished and the decision thereon.