LexSection 100 — Validation of Bihar Value Added Tax Ordinance, 2005.
The Bihar Value Added Tax Act, 2005
Anything done or any action taken under the Bihar Value Added Tax Ordinance, 2005 (Bihar Ord. 1 of 2005) (including any order passed, notification issued and rules made) shall be deemed to be valid and be deemed to have been done or taken under the corresponding provisions of this ActOpen in Lexace · Ask the AI about this section