Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 90(3)] [Section 90] [Entire Act]

State of Bihar - Subsection

Section 90(3)(e) in The Bihar Value Added Tax Act, 2005

(e)for the purposes of enabling an officer of the Central Government or of any State Government to levy or recover any tax or duty imposed by it; or