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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Bihar - Subsection

Section 152(3) in Bihar Goods and Services Tax Act, 2017

(3)Nothing in this section shall apply to the publication of any information relating to a class of taxable persons or class of transactions, if in the opinion of the Commissioner, it is desirable in the public interest to publish such information.