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[Cites 0, Cited by 0] [Section 53(5)] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(5)(c) in The Bihar Value Added Tax Act, 2005

(c)in case the sale is in the course of inter-State trade or commerce, the name, registration number and address of the purchasing dealer and type of any form, under the Central Sales Tax Act, 1956 (74 of 1956), if any, against which the sale has been made;