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 39] [Entire Act] State of Bihar - Subsection Section 39(3) in Bihar Value Added Tax Rules, 2005 (3)For the purpose of sub-section (2) of section 59, any clearing, forwarding or booking agent or a person engaged in the business of transporting goods shall maintain a register in Form VR-VIII.
