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[Cites 0, Cited by 1] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(3) in Bihar Goods and Services Tax Act, 2017

(3)Where the input tax credit claimed by a recipient in respect of an inward supply is in excess of the tax declared by the supplier for the same supply or the outward supply is not declared by the supplier in his valid returns, the discrepancy shall be communicated to both such persons in such manner as may be prescribed.