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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Bihar - Subsection

Section 52(4) in The Bihar Value Added Tax Act, 2005

(4)Every dealer permitted to pay tax under section 15 shall-
(a)maintain accounts showing his purchases and sales during the year and such other accounts, as may be prescribed; and
(b)draw up, at the end of each financial year, in the manner as may be prescribed, a trading and profit and loss account.