Section 94(2)(b) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of Bihar - Subsection

Section 94(2)(b) in The Bihar Value Added Tax Act, 2005

(b)affect any right, privilege, obligation, or liability acquired, accrued or incurred under the repealed Act except the right or privilege accrued under the repealed Act or the rules framed or notifications issued thereunder, to industries, granted under any industrial policy or industrial policy resolution of the State Government; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 94(2)(b) in The Bihar Value Added Tax Act, 2005