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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(2) in Bihar Value Added Tax Rules, 2005

(2)Where, in the opinion of the said authority or officer, a search of the road vehicle or river craft is necessary such search shall, as far as practicable, be conducted with due regard to the convenience of the person transporting the goods and without causing avoidable dislocation.