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 4] [Entire Act] State of Bihar - Subsection Section 4(2) in The Bihar Electricity Duty Act, 1948 (2)Every Licensee may recover from the consumer the amount which falls to be paid by the Licensee as duty in respect of the energy sold [by him] [Substituted by Act 8 of 2007.]
