Section 19(1) in THE BIHAR GOODS AND SERVICES TAX (AMENDMENT) ACT, 2022
(1)Subject to the provisions of sub-section (2), the notification of the Commercial Taxes Department notification No. 8.0. 371, dated the 30" September, 2019, issued by the State Government on the recommendations of the Council, in exercise of the powers under sub- section (2) of section 7 of the principal Act, shall be deemed to have, and always to have, for all purposes, come into force on and from the Ist day of July, 2017.
