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[Cites 0, Cited by 1] [Section 59] [Entire Act]

State of Bihar - Subsection

Section 59(2) in The Bihar Value Added Tax Act, 2005

(2)Every agent or person referred to in sub-section (1), shall maintain true and complete accounts, registers and documents, as may be prescribed, in respect of the goods handled by him and the documents of title relating thereto and shall produce the said accounts, registers and documents before the prescribed authority as and when required by him.