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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(a) in Bihar Finance Act, 2010

(a)In clause (b) of sub-section (1) of Section 24 of the Bihar Value Added Tax Act, 2005 (Act 27 of 2005), after the words, bracket and figures 'under sub-section (1)', a comma shall be inserted and after the comma so inserted the words, bracket and figures 'under sub-section (1 A)' shall be inserted.