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[Cites 0, Cited by 0] [Section 19(9)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(9)(c) in Bihar Value Added Tax Rules, 2005

(c)After giving a hearing, the specified authority shall record an order containing precisely and clearly the gist of accusations, the manner in which the person proceed against was made aware of that, the reply, if any, furnished, and the decision thereon.