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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(5)(a) in The Bihar Finance Act, 2006

(a)Notwithstanding anything to the contrary contained in the Act, the State Government may, by notification and subject to such conditions and restrictions and in respect of such goods as may be specified in the notification, permit any class of registered dealers, being an importer or a manufacturer, to pay, in lieu of the tax payable by him, tax at the rate specified in Section 14 on the maximum retail price of such goods in the manner prescribed.