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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(2)(a) in Bihar Value Added Tax Rules, 2005

(a)separate accounts of purchases or receipts of goods liable to tax at different rates:
(i)from outside the state, showing therein the name and address of the consignor, his Taxpayer Identification Number in the respective state, his registration number under the Central Sale Tax Act, 1956, if any, the invoice number or document evidencing receipt of goods and the date thereof and the purchase price of the goods;
(ii)from within the State of Bihar, showing therein the name and address of the consignor, his Taxpayer Identification Number, if any, the tax invoice, the retail invoice number or the document evidencing receipt of goods, as the case may be, and the date thereof and the purchase price of the goods and the tax, if any, charged thereon.