Section 158(3)(d) in Bihar Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 158(3)] [Section 158] [Entire Act]

State of Bihar - Subsection

Section 158(3)(d) in Bihar Goods and Services Tax Act, 2017

(d)any particulars to a civil court in any suit or proceedings, to which the Government or any authority under this Act is a party, which relates to any matter arising out of any proceedings under this Act or under any other law for the time being in force authorising any such authority to exercise any powers there under; or

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State of Bihar - Subsection

Section 158(3)(d) in Bihar Goods and Services Tax Act, 2017