Section 12 in THE BIHAR GOODS AND SERVICES TAX (AMENDMENT) ACT, 2022
12. Amendment of section 49.-In section 49 of the principal Act,—
(a)in sub-section (2), the words, figures and letter “or section 43A” shall be omitted;(b)in sub-section (4), after the words “subject to such conditions”, the words “and restrictions” shall be inserted;(c)after sub-section (11), the following sub-section shall be inserted, namely:—(12)Notwithstanding anything contained in this Act, the Government may, on the recommendations of the Council, subject to such conditions and restrictions, specify such maximum proportion of output tax liability under this Act which may be discharged through the electronic credit ledger by a registered person or a class of registered persons, as may be prescribed.
