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State of Bihar - Section

Section 14 in Bihar Commercial Taxes Department Field Auditors Cadre Rules, 2009

14.

Notwithstanding anything contained in Rule 13 any work done or any order issued or any proceeding passed or any notification published before the commencement of this Rule shall be deemed to have been made or passed or published as if this Rule was valid on the day such work was done or such order passed or such notification published.