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 10] [Entire Act] State of Bihar - Subsection Section 10(2) in Bihar Finance Act, 2015 (2)Validation. - The amendments made in section 3A of the Act shall be deemed to be in force and always be inforce, for all purposes, validly and effectively for all material times with effect from the twenty-ninth day of August, 2006.
