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

State of Bihar - Subsection

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

(d)issues to any person a certificate or declaration under this Act or the rules framed or notifications issued thereunder, a bill, cash memorandum, tax invoice, voucher or other document which he knows or has reason to believe to be false; or