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[Cites 0, Cited by 0] [Section 33(5)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(5)(ii) in Bihar Value Added Tax Rules, 2005

(ii)a copy of the audited income statement in Form TAR-II, in a case where such income statement is either prepared or required to be prepared under any law for the time being in force, in respect of his business in the State of Bihar;