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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(3)(iii) in Bihar Value Added Tax Rules, 2005

(iii)Upon receipt of the cheque or draft specified in sub-clause (i) the concerned Circle Incharge shall deposit the same in the concerned Treasury or the Bank, as the case may be.