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Bihar
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1.
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Application Form for New Registration of Electors
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2.
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Application for Objecting Inclusion or Seeking Deletion of Name in the Electoral Roll
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3.
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Application for Inclusion of Name in Electoral Roll
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4.
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Application for Registration-VAT, Form A1
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5.
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Certificate of Registration-VAT, Form C1
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6.
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Application for Cancellation of Certificate of Registration
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7.
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Application for grant of Certificate for non-deduction of Tax Form Bills of a Supplier
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8.
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Application for grant of Tax Clearance Certificate
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9.
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Application for Refund of Amount Forfeited
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10.
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Form of Trading and Profit & Loss Account under Section 52 of the Bihar Value Added Tax Act, 2005 for dealers paying tax under Section 15
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11.
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Application for Revision
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12.
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Application for Refund under section 68
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13.
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Application for Provisional Refund
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14.
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Application for Enrolment as Sales Tax Practitioner
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15.
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Intimation under section 15
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16.
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Application for Deferment
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17.
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Application for Refund of Advance Deduction of Tax
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18.
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Security Bond
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19.
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Indemnity Bond
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20.
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Certificate of Registration
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21.
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Certificate of Tax Deducted at Source
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22.
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Form of Detailed Flow of Goods under section 52 of the Bihar Value Added Tax Act, 2005
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23.
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Tax Clearance Certificate
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24.
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Form of Audited Balance Sheet under section 52 of the Bihar Value Added Tax Act, 2005 for dealers who are not companies incorporated under the Companies Act, 1956
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25.
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Authorisation for Appearance before Taxing Authority
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26.
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Form of Audited Balance Sheet under section 52 of the Bihar Value Added Tax Act, 2005 for dealers who are companies incorporated under the Companies Act, 1956
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27.
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Challan under the Bihar Value Added Tax Ordinance, 2005
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28.
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Declaration stating name of the manager of business
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29.
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Form for Declaration of Opening Stock
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30.
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Form of Declaration
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31.
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Form of Declaration to be issued by Transferor
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32.
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Form of Declaration by to be issued by Transferee
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33.
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Challan Form
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34.
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Form of Declaration
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35.
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Form of Declaration for intra-state movement of goods
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36.
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Form of Declaration for bringing Goods from outside the State
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37.
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Form of Declarationfor transporting goods from within the State to any place outside the State
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38.
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Form of Declaration to be filed by a Registered Dealer along with Form RT-I
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39.
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Notice under sub-section (1) of section 24 of the Bihar Value Added Tax Act, 2005
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40.
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Notice under sub-section (2) of section 25 of the Bihar Value Added Tax Act, 2005
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41.
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Notice under section 26 of the Bihar Value Added Tax Act, 2005
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42.
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Notice of hearing under section 31 of the Bihar Value Added Tax Act, 2005
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43.
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Notice of hearing under section 32 of the Bihar Value Added Tax Act, 2005
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44.
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Notice of Hearing under Section 33 of the Bihar Value Added Tax Act, 2005
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45.
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Notice of Hearing under Section 25 and Section 39 of the Bihar Value Added Tax Act, 2005
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46.
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Notice of Hearing under Section 43 of the Bihar Value Added Tax Act, 2005
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47.
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Notice of Forfeiture under Section 44 of the Bihar Value Added Tax Act, 2005
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48.
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Notice of Demand under Section 47 of the Bihar Value Added Tax Act, 2005
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49.
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Notice under Section 57(2) of the Bihar Value Added Tax Act, 2005
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50.
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Notice in the course of survey under section 58(2) of the Bihar Value Added Tax Act, 2005
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