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 29] [Entire Act] State of Bihar - Subsection Section 29(1) in Bihar Value Added Tax Rules, 2005 (1)The deduction referred to in sub-section (1) of section 41 shall be made at the rate notified in this behalf from time to time by the Government.
