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 5(2)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2)(a) in Bihar Value Added Tax Rules, 2005

(a)Every registered dealer to whom sub-section (2) of section 20 applies shall forthwith apply in Form A-II together with his registration certificate to the appropriate authority specified in sub-rule (3) of rule 3, for cancellation of his certificate of registration.