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 9] [Entire Act] State of Bihar - Subsection Section 9(2) in The Bihar Finance Act, 2006 (2)In Explanation (ii) of sub-section (3) of Section 59 of the said Act, the words "other than a rail-head, or a post office," after the words "or person in charge of a place of loading or unloading of goods" shall be deleted.
