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 2] [Entire Act] State of Bihar - Subsection Section 2(2) in Bihar Finance Act, 2015 (2)Validation - The amendments made in sub-section (u) of Section 2 of the Act shall be deemed to be inforce and always inforce, for all purposes, validly and effectively for all material times with effect from the twenty third day of June, 2005.
