Section 9(3)(a) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 1] [Section 9(3)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(3)(a) in The Bihar Value Added Tax Act, 2005

(a)who has, for at least ten years, been in the practice of accountancy as a chartered accountant under the Chartered Accountants Act, 1949 (38 of 1949) or as a registered accountant under any law formerly in force or partly as a registered accountant and partly as a chartered accountant; or

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State of Bihar - Subsection

Section 9(3)(a) in The Bihar Value Added Tax Act, 2005