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[Cites 0, Cited by 3] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(3) in The Bihar Value Added Tax Act, 2005

(3)The audit of the business of a dealer selected under sub-section (2) shall be conducted, within a period of twenty-four months from the due date within the meaning of sub-section (3) of section 24, in such manner as may be prescribed.