Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59] [Entire Act] State of Bihar - Subsection Section 59(1) in Bihar Value Added Tax Rules, 2005 (1)The authority specified under Rule 62 may, either at the time of conduct of audit or inspection, authenticate any books of account or any other document maintained or kept by the dealer.
