Section 52(3)(b) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Bihar - Subsection

Section 52(3)(b) in The Bihar Value Added Tax Act, 2005

(b)preserve all invoices for a period of not less than six years from the end of the year to which they relate, or for a period of two years after the completion of assessment, appeal or revision for the year, whichever is later.

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State of Bihar - Subsection

Section 52(3)(b) in The Bihar Value Added Tax Act, 2005