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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1) in Bihar Finance Act, 2015

(1)Sub Section (u) of Section 2 of the Bihar Value Added Tax Act, 2005 (Act 27 of 2005) shall, with effect from the twenty third day of June, 2005, be substituted by the following, namely -'(u) "notification" means a notification published in the Official Gazette and it includes a notification uploaded on the website of the Commercial Taxes Department;'