Section 16(1) in THE BIHAR GOODS AND SERVICES TAX (AMENDMENT) ACT, 2022
(1)The notification of the Commercial Taxes Department notification No. 8.0. 128, dated the 23 January, 2018 issued by the State Government on the recommendations of the Council, under section 146 of the principal Act, shall stand amended and shall be deemed to have been amended retrospectively, in the manner specified in column (2) of the First Schedule, on and from the date specified incolumn (3) of that Schedule.
