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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(2) in Bihar Tax on Professions, Trades, Callings and Employments Act, 2011

(2)Without prejudice to the provisions of sub-section (1), a Tax assessee referred to in that sub-section shall be liable to pay simple interest at the rate of two per centum of the amount of tax due for each month or part thereof for the period for which the tax remains unpaid.