Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 47 in Bihar Value Added Tax Rules, 2005 47. Revision by Commissioner. - For the purposes of sub-section (1) of section 74, the Commissioner may require any dealer, by notice in Form N -XV, to produce or cause to be produced before him such documents, accounts or other evidence which may be deemed fit.
