Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 94(2)] [Section 94] [Entire Act] State of Bihar - Subsection Section 94(2)(c) in The Bihar Value Added Tax Act, 2005 (c)the levy, assessment or recovery of any tax or the imposition or recovery of any penalty, in respect of such period,