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[Cites 0, Cited by 0] [Section 19(8)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(8)(a) in Bihar Value Added Tax Rules, 2005

(a)All statements under sub-section (2) of section 24 furnished during a day shall be handed over to the Circle In-Charge on the following day and the said In-Charge shall ensure that all such statements are entered in the register in form VR-V within fifteen days of receiving them.