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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(4) in Bihar Value Added Tax Rules, 2005

(4)The selling dealer shall also maintain, serially and chronologically, a complete account in Register VR-II in respect of all Forms of declarations printed and issued by him and also file a statement of Forms along with the quarterly statement required to be furnished under sub section (2) of section 24.