Section 9(1)(a) in The Bihar Mica Rules, 1948

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State of Bihar - Subsection

Section 9(1)(a) in The Bihar Mica Rules, 1948

(a)Every licensee and every registered proprietor shall not later than the tenth day of each month submit to the Inspector of Mica Accounts, a return showing the stock of crude mica, unsorted blocks, chillas and splitting which were in his possession on the first and last days of the month immediately preceding the month in which the return is submitted, together with totals of all additions to, from, or other transactions relating to, the stock during that month.

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State of Bihar - Subsection

Section 9(1)(a) in The Bihar Mica Rules, 1948