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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2) in Bihar Value Added Tax Rules, 2005

(2)After making selection of the registered dealers under sub-rule (1), a list relating to each circle shall be sent to the concerned Circle Incharge and a copy of the same shall also be forwarded to the Joint Commissioner Incharge of Administration of the division.