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 8] [Entire Act] State of Bihar - Subsection Section 8(1) in Bihar Value Added Tax Rules, 2005 (1)The Tribunal under section 9 shall consist of three or more members appointed by the State Government. One member shall be a Judicial Member and one other member shall be a departmental Member.
