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State of Bihar - Section

Section 37 in Bihar Value Added Tax Rules, 2005

37. Notice for Cross-checking and Verification of Transactions.

- If the authority referred to in rule 62 is in possession of any information regarding sales, purchases, transfers of goods or payments or receipts relating thereto in connection with a dealer he shall, by a notice in Form N-XII, require any person related in any manner to any of the aforesaid transactions to furnish such information as is deemed fit.