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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Bihar - Subsection

Section 61(4) in Bihar Value Added Tax Rules, 2005

(4)Notwithstanding anything contained in sub-rules (1), (2) and (3), an application for a copy may also be made by registered post, in which case the applicant shall pay an additional fee of rupees ten. In such case the application shall be accompanied by a challan in Form CH-I showing payment of the amount into the Government Treasury.