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] [Entire Act] State of Bihar - Section Section 32 in Bihar Value Added Tax Rules, 2005 32. Special Mode of Recovery. - The authority referred to in rule 62 shall, in the matter of a proceeding under subsection (1) of section 47, serve upon any person or a registered dealer, a notice in Form N-XI.
