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(1)] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(1)(e) in Bihar Value Added Tax Rules, 2005 (e)Tax Invoice means the invoice issued by the registered selling dealer to the purchasing registered dealer in terms of section 53 of the Act.