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[Cites 0, Cited by 0] [Section 19(8)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(8)(c) in Bihar Value Added Tax Rules, 2005

(c)Upon receipt of the sorted statements referred to in clause (b), the Circle Incharge of the concerned circle shall cross-verify, or cause to be cross-verified the information contained in the said statements with the corresponding statements furnished by the dealers registered in his circle.