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[Cites 0, Cited by 0] [Section 33(7)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(7)(ii) in Bihar Value Added Tax Rules, 2005

(ii)Date of purchase of the capital goods and such particulars regarding the purchase as the persons or dealers from whom such goods are purchased, details of bill or invoice relating to such capital goods;