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[Cites 0, Cited by 2] [Section 80] [Entire Act]

State of Bihar - Subsection

Section 80(2) in The Bihar Value Added Tax Act, 2005

(2)Where there is no such majority, the Judges shall state the point of law upon which they differ and the case shall then be heard upon that point only by one or more of other Judges of the High Court and such point shall be decided according to the opinion of the majority of Judges who have heard the case including those who first heard it.