Section 71(2)(vi) in Bihar Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Bihar - Subsection

Section 71(2)(vi) in Bihar Goods and Services Tax Act, 2017

(vi)any other relevant record, for the scrutiny by the officer or audit party or the chartered accountant or cost accountant within a period not exceeding fifteen working days from the day when such demand is made, or such further period as may be allowed by the said officer or the audit party or the chartered accountant or cost accountant.

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State of Bihar - Subsection

Section 71(2)(vi) in Bihar Goods and Services Tax Act, 2017