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[Cites 0, Cited by 0] [Section 57(4)] [Section 57] [Entire Act]

State of Bihar - Subsection

Section 57(4)(a) in Bihar Value Added Tax Rules, 2005

(a)The amount of tax deferred under sub-rule (1) shall be paid in 5 equal installments payable by 31st March every year commencing after the expiry of the year during which the unavailed entitlement terminated.