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 33] [Entire Act] State of Bihar - Subsection Section 33(8a) in Bihar Value Added Tax Rules, 2005 (8a)The retail invoice under sub-section (4) of section 53 shall be issued to the purchaser if the value of the transaction exceeds Rs. 200/-.
