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[Cites 0, Cited by 0] [Section 86Q] [Entire Act]

State of Bihar - Subsection

Section 86Q(1) in The Bihar and Orissa Local Self-Government Act, 1885

(1)There shall be levied and paid to the District Board in respect of every cart registered under Section 86-P, a tax at the rate of four rupees per annum, which in the case of a cart fitted with pneumatic tyres, shall be at the rate of eight rupees per annum.