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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(1)(b) in Bihar Value Added Tax Rules, 2005

(b)correct and complete record of the name, address, Taxpayer Identification Number, if any, of the person to whom the goods were transferred incorporating therein the quantity of the goods and the value thereof;