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 63] [Entire Act] State of Bihar - Subsection Section 63(2) in Bihar Value Added Tax Rules, 2005 (2)On receipt of the order the dealer or person shall comply with all the terms thereof failing which the order of composition shall stand cancelled.
