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[Cites 0, Cited by 0] [Section 27(4)] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(4)(a) in Bihar Value Added Tax Rules, 2005

(a)The Bank authorised to receive payments under sub rule (2) shall forward to the Circle Incharge a list of all payments received along with such other documents directed by Commissioner in this behalf each day by the end of next following day.