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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(4)(a) in Bihar Settlement of Taxation Disputes Act, 2016

(a)Upon receipt of the intimation under sub-section (3), the party shall deposit into Government Treasury, in the manner provided in rule-27 of the Bihar Value Added Tax Rules, 2005, the settlement amount specified in Section- 3. The payment of settlement amount shall be deposited till the expiry of the Act.