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State of Bihar - Section

Section 60 in Bihar Value Added Tax Rules, 2005

60. Copy of certain orders to be sent to the dealer etc. by the assessing authority.

- A copy of the order passed under section 27, 28, 29, 30, 31, 32, 33 and under clause (b) of sub-section 4 of section 56 in respect of any dealer, any clearing or forwarding agent, a person transporting goods or owner of a warehouse or godown or any other person shall be sent to the concerned dealer, clearing or forwarding agent, person transporting goods or owner of a warehouse or godown or the person, as the case may be, by the authority who passes such order along with the relevant notice of demand for payment of tax, interest or penalty, as the case may be.