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[Cites 0, Cited by 2] [Section 80] [Entire Act]

State of Bihar - Subsection

Section 80(1) in The Bihar Value Added Tax Act, 2005

(1)When an appeal has been filed before the High Court under section 79, it shall be heard by a bench of not less than two Judges of the High Court, and shall be decided in accordance with the opinion of such Judges or of the majority, if any, of such Judges.