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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(3)(v) in Bihar Value Added Tax Rules, 2005

(v)Where an appellant fails to pay any amount of tax or interest in dispute which he is required to pay according to the order referred to in sub-clause (iv) by the date specified therein or such other date as may be allowed by the appellate authority, such order staying realization of the amount of tax, or interest, as the case may be, shall stand automatically vacated after the expiry of the date specified in the order or such other date as may be allowed by the appellate authority.