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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Bihar - Subsection

Section 93(1) in The Bihar Value Added Tax Act, 2005

(1)The State Government may, [* * *] [Deleted 'subject to the condition of previous publication,' by Notification Act No. 7 of 2006.] by notification, make rules to carry out the purposes of this Act.