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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(1) in Bihar Value Added Tax Rules, 2005

(1)For the purposes of section 68 the following shall be the prescribed authority -
(a)Circle Incharge, if the amount to be refunded does not exceed Rs.50,000/-; and
(b)the Joint Commissioner, if the amount to be refunded exceeds, Rs.50,000/-.