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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2) in The Bihar Finance Act, 2006

(2)After sub-section (4) of Section 93 of the said Act, two new sub-sections, (5) and (6), shall be added in the following way, namely:"(5) The amendment made in Section 93 of the said Act shall be deemed to be, and to always have been, for all purposes, as validly and effectively in force at all material times.