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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(2) in Bihar Value Added Tax Rules, 2005

(2)Every registered dealer, other than a dealer paying tax under section 15, shall furnish to the authority specified in rule 62:
(a)a monthly return in Form RT-I in duplicate;
(b)a quarterly statement in Form RT-II in triplicate;
(c)an annual return in Form RT-III in duplicate.