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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(4)(i) in Bihar Value Added Tax Rules, 2005

(i)Every person deducting tax in accordance with sub- section (1) of section 41 shall, at the time of payment, whether in part or in full, issue to the person from whom such deduction is made, a certificate in Form C-II and furnish fully and correctly all such particulars as are specified therein.