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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(2c) in Bihar Value Added Tax Rules, 2005

(2c)At the appointed day and time, the goods shall be put up in one or more lots, as the officer conducting the auction sale may consider desirable, and shall be knocked down in favour of the highest holder subject to confirmation of the sale by the circle in charge conducting auction or an officer subordinate to the said circle in charge;