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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(4)(a) in The Bihar Value Added Tax Act, 2005

(a)The State Government may, if it considers expedient to do so, set up by a notification, one or more additional benches of the Tribunal at such places and having jurisdiction over such area as may be specified in the notification.