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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(3)(i) in Bihar Value Added Tax Rules, 2005

(i)The person making such deduction under sub-section (1) of section 41 and responsible for depositing the same shall forward the crossed cheque or a crossed bank draft, drawn in favour of the concerned circle incharge, accompanied by separate Challans in Form CH-I in respect of each contractor by the 15th day of the following month. The person making the deduction shall also enclose a statement in Form RT-VI giving details about such deductions.