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[Cites 0, Cited by 6] [Section 86(2)] [Section 86] [Entire Act]

State of Bihar - Subsection

Section 86(2)(b) in The Bihar Value Added Tax Act, 2005

(b)The Commissioner may, by an order published in the Official Gazette, authorise an officer of the Bureau of Investigation to exercise the powers of an authority appointed under section 10 in respect of such matters as may be specified in the order.