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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1)(d) in THE BIHAR GOODS AND SERVICES TAX (AMENDMENT) ACT, 2022

(d)in sub-section (10), for the words “has not been furnished by him”, the following shall be substituted, namely:——