Section 34(1)(d) in Bihar Value Added Tax Rules, 2005

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(1)(d) in Bihar Value Added Tax Rules, 2005

(d)In case of goods returned subsequent to sales thereof-

(i)the serial number and date of the Tax Invoice issued in respect of which the purchasing dealer has returned the goods;

(ii)the description, quantity and value of the goods returned;