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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Bihar - Subsection

Section 73(11) in Bihar Goods and Services Tax Act, 2017

(11)Notwithstanding anything contained in sub-section (6) or sub-section (8), penalty under sub-section (9) shall be payable where any amount of self assessed tax or any amount collected as tax has not been paid within a period of thirty days from the due date of payment of such tax.