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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(2)(b) in The Bihar Value Added Tax Act, 2005

(b)explain, within thirty days, that the return or returns filed by him do not suffer from any error and all requirements specified in [* * *] [Deleted 'clauses (a) to (d)' by Act No. 8 of 2007.] of sub-section (1) have been complied with.