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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Bihar - Subsection

Section 91(2)(i) in The Bihar Value Added Tax Act, 2005

(i)"arrangement" includes any contract, agreement, plan or understanding whether enforceable in law or not, and all steps and transactions by which the arrangement is sought to be carried into effect;