Section 9(9)(b) in The Bihar Value Added Tax Act, 2005

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State of Bihar - Subsection

Section 9(9)(b) in The Bihar Value Added Tax Act, 2005

(b)Where an application is heard by a bench consisting of two Members, whether it consists of the Chairperson or not, and the Members are divided in opinion on any point or points, such point or points shall be referred to a bench consisting of all the three Members.

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State of Bihar - Subsection

Section 9(9)(b) in The Bihar Value Added Tax Act, 2005