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[Cites 0, Cited by 0] [Section 33(5)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(5)(iv) in Bihar Value Added Tax Rules, 2005

(iv)a detailed flow of goods in Form TAR-IV, in a case where an income statement or a balance sheet is not required to be prepared under any law for the time being in force, in respect of his business in the State of Bihar;