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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Bihar - Subsection

Section 93(4) in The Bihar Value Added Tax Act, 2005

(4)Any rule made under this section may provide that the contravention thereof shall be punishable with fine which may extend to five thousand rupees and where the contravention is continuing one, with a further fine which may extend to one hundred rupees per day for every day during which such contravention continues.