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[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

State of Bihar - Subsection

Section 54(3)(a) in Bihar Value Added Tax Rules, 2005

(a)a person who possesses a graduate degree in Commerce or Economics conferred by any Indian University incorporated by any law for the time being in force or any foreign University duly approved by the State Government or who possesses such other qualification as may be recognized by the State Government in this behalf.