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[Cites 0, Cited by 0] [Section 19(9)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(9)(b) in Bihar Value Added Tax Rules, 2005

(b)On the date fixed for hearing the person proceeded against shall be allowed to rebut the accusations leveled against him; but shall not ordinarily be allowed an adjournment. If an adjournment becomes necessary, the specified authority shall record reasons therefor.