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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(4) in Bihar Value Added Tax Rules, 2005

(4)Registered dealers shall get the declaration specified in clause (a) and clause (c) of sub-rule (1) printed and shall issue such Forms from a bound book containing 25 leaves in triplicate and such Forms shall bear printed serial number.