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

State of Bihar - Subsection

Section 2(16) in Bihar Goods and Services Tax Act, 2017

(16)"Board" means the [Central Board of Indirect Taxes and Customs] [Substituted 'Central Board of Excise and Customs' by Bihar Act No. 14 of 2018, dated 10.12.2018.] constituted under the Central Boards of Revenue Act, 1963;