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 50(1)] [Section 50] [Entire Act] State of Bihar - Subsection Section 50(1)(c) in Bihar Value Added Tax Rules, 2005 (c)by such courier services as are approved by the Commissioner or the Joint Commissioner (Administration) incharge of the concerned division; or