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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Bihar - Subsection

Section 93(2)(o) in The Bihar Value Added Tax Act, 2005

(o)the manner in which the certificate of registration shall be surrendered and the manner in which the certificate of registration shall be cancelled under sub-section (2) of section 20;
(oa)[ The manner in which the certificate of registration shall be cancelled under sub-section (3) of Section 20;] [Substituted by Act No. 8 of 2007.]