Section 59(2) in Bihar Value Added Tax Rules, 2005

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State of Bihar - Subsection

Section 59(2) in Bihar Value Added Tax Rules, 2005

(2)The authority referred to sub-rule (1) shall append his signature along with his office seal at one or more places in each of the books, documents or accounts and record a certificate in the opening Form at the open page thereof -"Certified that this book/document/account contains ..... to ...... pages and I have put my signature along with the official seal at page ..... and ......"

	Signature
Date ......................	Designation

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State of Bihar - Subsection

Section 59(2) in Bihar Value Added Tax Rules, 2005