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 30] [Entire Act] State of Bihar - Subsection Section 30(3) in Bihar Value Added Tax Rules, 2005 (3)The copy of the tax clearance certificate marked "Original" shall be handed over to the applicant, and the copy marked "Duplicate" shall be retained in the concerned circle.
