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 87] [Entire Act] State of Bihar - Subsection Section 87(a) in The Bihar Value Added Tax Act, 2005 (a)a person authorised in the prescribed manner by him in this behalf, being his relative or person in his regular and whole time employment,
