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 73A] [Entire Act] State of Bihar - Subsection Section 73A(4) in The Bihar Value Added Tax Act, 2005 (4)by the Joint Commissioner (Administration), if the said order has been passed by an authority not above the rank of Deputy Commissioner;
