Section 17(2) in Bihar Value Added Tax Rules, 2005

[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(2) in Bihar Value Added Tax Rules, 2005

(2)Such application shall:

(a)be made to the Circle Incharge within whose jurisdiction the dealer selling the goods is situated;

(b)be accompanied by the original copy of the invoice issued by the selling dealer showing separately the tax charged;

(c)contain the address of the applicant; and

(d)contain the following certificate, granted by an officer of the concerned Embassy especially authorised in this behalf:

Certificate"Certified that the goods mentioned in the Invoice accompanying this application have been purchased by ................................ (name of the purchaser) who is entitled for refund of tax under sub-section (2) of section 17 of the Bihar Value added Tax Act, 2005. Further certified that I have been duly authorised to sign this certificate"

Date	Signature
Seal of Embassy ..............	Name and designation .......................ofsigning authority

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 17(2) in Bihar Value Added Tax Rules, 2005