Section 25(2) in Bihar Goods and Services Tax Act, 2017
(2)A person seeking registration under this Act shall be granted a single registration:[Provided that a person having multiple places of business in the State may be granted a separate registration for each such place of business, subject to such conditions as may be prescribed.] [Substituted by Bihar Act No. 14 of 2018, dated 10.12.2018.]
