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[Cites 0, Cited by 5] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(7) in The Bihar Value Added Tax Act, 2005

(7)The tax for each year or any part thereof, may, with the previous approval of the Commissioner, be estimated and collected in advance, in the manner prescribed, during a year, in such instalments as may be fixed by the prescribed authority.