Section 39(1) in Bihar Value Added Tax Rules, 2005

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State of Bihar - Subsection

Section 39(1) in Bihar Value Added Tax Rules, 2005

(1)Every person required by sub-section (1) of section 59 to furnish information shall, within one month of the appointed date, furnish the following certificate to the concerned circle incharge of every circle within whose jurisdiction his place of business is located:CertificateTo,Circle Incharge ______________ CircleCertified that the business operations of M/s______________________________________ (Name and style of the person/firm furnishing the certificate) are conducted at the following places:

Sr No.	Complete address of the place of business	Name and address of the owner of the premisesmentioned in column (2)
1	2	3

Further certified that the above information is true and correct to the best of my knowledge and belief and that no place has been omitted from the above list and that I am authorised to sign this certificate.

Place ...........................	Signature
Date ......................	Designation of the person .........................signing the certificate

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State of Bihar - Subsection

Section 39(1) in Bihar Value Added Tax Rules, 2005