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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(1)(b) in Bihar Value Added Tax Rules, 2005

(b)if the supplier, being a dealer registered under section 19 of the Act, produces before the deducting authority a certificate in Form C-III issued by the in charge of the circle in which he is registered.