Section 100 in The Bihar Value Added Tax Act, 2005
100. Validation of Bihar Value Added Tax Ordinance, 2005.
- Anything done or any action taken under the Bihar Value Added Tax Ordinance, 2005 (Bihar Ordinary 1 of 2005) (including any order passed, notification issued and rules made) shall be deemed to be valid and be deemed to have been done or taken under the corresponding provisions of this Act.
