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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(2) in Bihar Value Added Tax Rules, 2005

(2)The authority specified in sub rule (1) shall, within thirty days of the returns and statements being placed on the record of the dealer, scrutinize them in accordance with the provisions of sub section (1) of section 25.