Section 46(3)(iii) in Bihar Value Added Tax Rules, 2005

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State of Bihar - Subsection

Section 46(3)(iii) in Bihar Value Added Tax Rules, 2005

(iii)The appellate or the revisional authority, as the case may be, may, in his discretion, by an order in writing, stay realisation of the amount of tax or interest, part or whole, as the case may be, in dispute, on such terms and conditions as he may deem fit and proper in the facts and circumstances of the case.

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State of Bihar - Subsection

Section 46(3)(iii) in Bihar Value Added Tax Rules, 2005