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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(1) in Bihar Value Added Tax Rules, 2005

(1)If the authority specified in rule 62 requires a dealer to furnish returns under subsection (1) of section 24 of the Act he shall serve upon him a notice in Form N-I and such dealer shall comply with the notice within thirty days from the date of service of such notice. Such return shall be in the form RT-IX.