Section 81(3)(c) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 5] [Section 81(3)] [Section 81] [Entire Act]

State of Bihar - Subsection

Section 81(3)(c) in The Bihar Value Added Tax Act, 2005

(c)knowingly produces before the prescribed authority, false bill, tax invoice, cash-memorandum, voucher, declaration, certificate or other document for any of the purposes of this Act; or

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State of Bihar - Subsection

Section 81(3)(c) in The Bihar Value Added Tax Act, 2005