Section 3(2)(a) in Bihar Value Added Tax Rules, 2005

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State of Bihar - Subsection

Section 3(2)(a) in Bihar Value Added Tax Rules, 2005

(a)signed, as the applicant, by the proprietor of the business; or in the case of a firm, by the partner authorised to act on behalf of the firm; or in the case of the business of an undivided Hindu family, by the Karta of the family; or in the case of a company incorporated under the Companies Act, 1956 (1 of 1956) or a Corporation constituted under any law, by the managing director or the principal executive officer thereof; or in the case of a society, club or association of persons or a department of Government or local authority, by the principal executive officer, or officer-in-charge thereof, and

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State of Bihar - Subsection

Section 3(2)(a) in Bihar Value Added Tax Rules, 2005