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[Cites 0, Cited by 0] [Section 19(9)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(9)(a) in Bihar Value Added Tax Rules, 2005

(a)If a dealer fails to file the returns or statements specified under sub section (1) or the statement under sub section (2) of section 24, the authority specified in rule 62 shall serve upon the dealer a notice in Form N-II requiring him to show cause for such failure.