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[Cites 0, Cited by 0] [Section 96(4)] [Section 96] [Entire Act]

State of Bihar - Subsection

Section 96(4)(b) in The Bihar Value Added Tax Act, 2005

(b)a return or statement is required to be filed under the Bihar Finance Act, 1981 (Bihar Act 5 of 1981) as it stood before its repeal by section 94, but the same had not been filed before the commencement of this Act, such return or statement, as the case may be, shall be filed in accordance with the provisions of the aforesaid Act and by the person liable to file such return or statement;