Section 56(2)(b) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(2)(b) in The Bihar Value Added Tax Act, 2005

(b)any clearing or forwarding agent or a person engaged in the business of transporting goods or owner of a warehouse or a godown is keeping or has kept his accounts in such a manner as is likely to cause evasion of tax payable under this Act,

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State of Bihar - Subsection

Section 56(2)(b) in The Bihar Value Added Tax Act, 2005