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[Cites 0, Cited by 0] [Section 57(4)] [Section 57] [Entire Act]

State of Bihar - Subsection

Section 57(4)(b) in Bihar Value Added Tax Rules, 2005

(b)Where after expiry of the period of deferment the deferred tax is not paid within the time specified in clause (a), interest at the rate of one and half percentum per month or part thereof shall be payable on such amount of default till the date of its payment without prejudice to any action that maybe taken for recovery under the Act.