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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(1)(d) in The Bihar Value Added Tax Act, 2005

(d)evidence, as prescribed, has been furnished with regard to payment of tax and interest payable, if any; [and] [Inserted by Notification Act No. 7 of 2006.]