Section 33(5)(iii) in Bihar Value Added Tax Rules, 2005

[Cites 0, Cited by 0] [Section 33(5)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(5)(iii) in Bihar Value Added Tax Rules, 2005

(iii)a copy of the audited balance sheet in Form TAR-III, in a case where such balance sheet is either prepared or required to be prepared under any law for the time being in force, in respect of his business in the State of Bihar; and

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State of Bihar - Subsection

Section 33(5)(iii) in Bihar Value Added Tax Rules, 2005