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[Cites 0, Cited by 1] [Section 25(3)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(3)(a) in The Bihar Value Added Tax Act, 2005

(a)The prescribed authority shall, in a case falling under clause (b) of sub-section (2) and after giving the dealer a reasonable opportunity to adduce necessary evidence, pass such order in the matter as it may deem fit.