Section 90(3)(c) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 90(3)] [Section 90] [Entire Act]

State of Bihar - Subsection

Section 90(3)(c) in The Bihar Value Added Tax Act, 2005

(c)for regulating any inquiry under the Public Servant (Inquiries) Act, 1850 (37 of 1850), into the conduct or behaviour of any authority or Inspector appointed under section 10 or an officer of the Bureau of Investigation constituted under section 86 or into the behaviour of any other officer appointed to conduct such inquiry; or

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State of Bihar - Subsection

Section 90(3)(c) in The Bihar Value Added Tax Act, 2005