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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(3) in The Bihar Finance Act, 2006

(3)After clause (d) of sub-section (1) of Section 25 of the said Act a new clause (e) shall be inserted in the following way, namely:-"(e) the deductions claimed therein are substantiated in the manner and form prescribed under the Act or under any other law for the time being in force."