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[Cites 0, Cited by 0] [Section 79(5)] [Section 79] [Entire Act]

State of Bihar - Subsection

Section 79(5)(a) in The Bihar Value Added Tax Act, 2005

(a)The High Court shall decide the substantial question of law so formulated or involved and deliver such judgement thereon containing the grounds on which such decision is founded and may award such costs as it deems fit.