Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Bihar - Subsection Section 38(c) in Bihar Value Added Tax Rules, 2005 (c)by notice in Form N-XIV, require a dealer or any public utility or any financial institutions including banking companies to furnish such information as may be required by the notice.
