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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in Bihar Value Added Tax Rules, 2005

(1)If a registration certificate granted under these rules is lost, destroyed, defaced or becomes unintelligible, the holder of such certificate shall apply to the concerned Circle Incharge for issuance of a duplicate copy of the certificate. Such an application shall be accompanied by -
(i)a receipted challan for rupees one hundred by way of fees;
(ii)an indemnity bond in Form B-I;