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

State of Bihar - Subsection

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

(b)the percentage at which, and the conditions subject to which, a rebate under sub-section (5) of Section (4) shall be admissible and the time within which duty must be paid to earn such rebate;