Section 13(2)(d) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2)(d) in The Bihar Value Added Tax Act, 2005

(d)The declaration referred to in clause (b) shall be issued by the selling dealer to the purchasing dealer not later than the 30th day of September of the year following the year to which such sales relate.]

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State of Bihar - Subsection

Section 13(2)(d) in The Bihar Value Added Tax Act, 2005