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[Cites 0, Cited by 0] [Section 53(9)] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(9)(b) in The Bihar Value Added Tax Act, 2005

(b)the tax payable in respect of the sale exceeds the amount shown as tax on the tax invoice, the dealer shall provide the purchaser with a debit note, containing such particulars as may be prescribed.