Legal Document View

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
[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(4)(iii) in Bihar Value Added Tax Rules, 2005

(iii)The portions marked "Original" and "Duplicate" shall be handed over to the contractor from whose bills the deductions have been made who shall furnish the portion marked "Original" to the authority specified in rule 62 as evidence of payment of tax by deduction at source along with the return to be filed under section 24 and the portion marked "Duplicate" shall be retained by the contractor.