Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of Bihar - Subsection Section 48(1) in Bihar Value Added Tax Rules, 2005 (1)When any authority appointed under section 10 reviews under section 76 any order passed under the Act it shall record reasons for doing so.
