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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Bihar - Subsection

Section 52(1)(a) in The Bihar Value Added Tax Act, 2005

(a)keep in such manner as may be prescribed a true and complete account in respect of all goods produced, raised, manufactured, processed, bought, sold or delivered or transferred to or by him;