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[Cites 0, Cited by 0] [Section 107(6)] [Section 107] [Entire Act]

State of Bihar - Subsection

Section 107(6)(b) in Bihar Goods and Services Tax Act, 2017

(b)a sum equal to ten percent. of the remaining amount of tax in dispute arising from the said order, [subject to a maximum of twenty-five crore rupees] [Inserted by Bihar Act No. 14 of 2018, dated 10.12.2018.] in relation to which the appeal has been filed.