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

(d)in connection with the trial of a suit in a civil court to which the State of Bihar is a party and which relates to any matter arising out of any proceeding under this Act; or

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State of Bihar - Subsection

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