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 55] [Entire Act] State of Bihar - Subsection Section 55(2) in Bihar Value Added Tax Rules, 2005 (2)The Joint Commissioner (Administration) incharge of the Division shall record his opinion on each entry in the list and forward the same to the Commissioner.
