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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Bihar - Subsection

Section 144(iii) in Bihar Goods and Services Tax Act, 2017

(iii)has been received from any place outside India in the course of any proceedings under this Act or any other law for the time being in force, and such document is tendered by the prosecution in evidence against him or any other person who is tried jointly with him, the court shall--