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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(2)(b) in Bihar Value Added Tax Rules, 2005

(b)Where an application is rejected the circle in charge shall specify the amount of arrears outstanding against the dealer or the period for which the return has not been filed. If the arrears are paid or the return is furnished, as the case may be, the tax clearance certificate shall be granted to the dealer, which shall be in Form C-IV.