Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 98] [Entire Act] State of Bihar - Subsection Section 98(2) in The Bihar Value Added Tax Act, 2005 (2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of State Legislature.
