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 28] [Entire Act] State of Bihar - Subsection Section 28(3) in Bihar Value Added Tax Rules, 2005 (3)The provisions of sub rules (3), (4), (5) and (6) of rule 29 shall apply mutatis mutandis in so far as they relate to deductions, deposits, returns and certificates.
