Section 38(1) in THE BIHAR GOODS AND SERVICES TAX (AMENDMENT) ACT, 2022
(1)The details of outward supplies furnished by the registered persons under sub-section (1) of section 37 and of such other supplies as may be prescribed, and an auto-generated statement containing the details of input tax credit shall be made available electronically to the recipients of such supplies in such form and manner, within such time, and subject to such conditions and restrictions as may be prescribed.
