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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Bihar - Subsection

Section 45(2)(ii) in Bihar Value Added Tax Rules, 2005

(ii)A copy of the challan in Form CH-I in proof of the payment of the amount of tax in accordance with the provisions of sub-section (2) of section 72;