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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Bihar - Subsection Section 33(6) in Bihar Value Added Tax Rules, 2005 (6)Every dealer paying tax under section 15 shall prepare, and file along with the annual return, a trading and profit and loss account in Form TAR-V.
