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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Bihar - Subsection

Section 158(2) in Bihar Goods and Services Tax Act, 2017

(2)Notwithstanding anything contained in the Indian Evidence Act, 1872, no court shall, save as otherwise provided in sub-section (3), require any officer appointed or authorised under this Act to produce before it or to give evidence before it in respect of particulars referred to in sub-section (1).