Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Bihar - Subsection Section 23(2) in Bihar Value Added Tax Rules, 2005 (2)The specified authority shall, for the purpose of this rule, assess any dealer doing business in such fair or mela every week in respect of his transactions for the week.
