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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Bihar - Subsection

Section 54(6) in Bihar Value Added Tax Rules, 2005

(6)On receipt of an application under sub-rule (4) the Commissioner shall, if he is satisfied about the bona fide and antecedents of the application register his name as an enrolled sales tax practitioner and shall grant to the applicant a certificate to that effect.