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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2)(b) in Bihar Value Added Tax Rules, 2005

(b)On receipt of such application the authority specified in sub-rule (3) of rule 3 shall, after verification of the particulars furnished therein and without prejudice to the dealer's liability to pay any sum due under the Act or under the earlier law, cancel the registration certificate within thirty days of receipt of such application.