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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(1) in The Bihar Electricity Duty Rules, 1949

(1)When the appropriate authority referred to in sub-rule (2) of rule 3, after making such enquiry as he considers necessary, is satisfied that the applicant has given all the required information's and that the application, is in order, he shall, register the applicant and grant him a certificate of registration in Form II.