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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(2) in The Bihar Value Added Tax Act, 2005

(2)For the purposes of the survey, the prescribed authority may, by notice in the prescribed form, require any dealer or class of dealers to furnish the names, addresses and other particulars, in the manner specified, of the persons and dealers who have purchased or sold any goods from, or, to, such dealer or class of dealers during a given period.