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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(3) in Bihar Excise Act, 1915

(3)When a extract is sent to the Chairman of any municipality under clause (d) of sub-section (1) he shall-
(i)cause a copy of the extract to be conspicuously affixed at the central office of the municipality; and
(ii)send to each Municipal Commissioner a copy of the extract.