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[Cites 0, Cited by 41] [Section 81] [Entire Act]

State of Bihar - Subsection

Section 81(4) in The Bihar Value Added Tax Act, 2005

(4)Whoever aids or abets any person in the commission of any offence specified in sub-section (1) or sub-section (2) or sub-section (3) shall, on conviction, be liable for punishment of the description specified in respect of the offence in the commission of which he has aided or abetted.