Section 52(3)(a) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 52(3)] [Section 52] [Entire Act]

State of Bihar - Subsection

Section 52(3)(a) in The Bihar Value Added Tax Act, 2005

(a)issue a challan in respect of all transfers of goods from his place of business otherwise than as a result of sale, in such form as may be prescribed; and

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State of Bihar - Subsection

Section 52(3)(a) in The Bihar Value Added Tax Act, 2005