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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(1) in Bihar Value Added Tax Rules, 2005

(1)The application for the tax clearance certificate under section 42 shall be submitted in duplicate before the circle incharge in Form A -IV. The circle incharge, after making such inquiry as is deemed fit, shall either reject or accept the application within seven days of the receipt of the application.