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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(3) in Bihar Value Added Tax Rules, 2005

(3)The said dealer is in possession of the original copies of the invoices/bills issued to him by the respective selling dealers.
SlNo. Descriptionof Goods held in stock on 31-3-2005 ApplicableTax rate under the earlier law Valueof Goods in stock Taxon the value specified in column (4)
1 2 3 4 5
         
Date .................Place..................... Signature of Authorised Person(s)Office Seal