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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Bihar - Subsection

Section 93(2)(k) in The Bihar Value Added Tax Act, 2005

(k)the particulars of sale in the original copy of the tax invoice and the form and manner of the duplicate copy of the original tax invoice under sub-section (5) of section 16;