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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(3) in Bihar Value Added Tax Rules, 2005

(3)After giving a hearing, the authority referred to in sub-rule (2) shall record an order containing precisely and clearly the gist of accusations, the manner in which the person proceeded against was made aware of that, the reply, if any, furnished, and the decision thereon.