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 8(4)] [Section 8] [Entire Act] State of Bihar - Subsection Section 8(4)(a) in Bihar Value Added Tax Rules, 2005 (a)who has or have been for at least ten years in the practice as an Advocate in any High Court or the Supreme Court, or