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

State of Bihar - Subsection

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

(b)The Circle Incharge shall sort, or cause to be sorted, circle-wise and such sorted statements shall be sent to the circle concerned; a copy of such sorted list shall also be forwarded to the Commissioner along with a summary of the same.