Section 43(3)(i) in Bihar Value Added Tax Rules, 2005

[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(3)(i) in Bihar Value Added Tax Rules, 2005

(i)in the case of refund by adjustment against any amount payable by the dealer for any other period, issue a refund adjustment order in Form C-V accompanied by a challan for adjustment. A copy of the Refund adjustment order shall also be forwarded simultaneously to the treasury officer or the bank concerned, as the case may be; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 43(3)(i) in Bihar Value Added Tax Rules, 2005