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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(4) in The Bihar Value Added Tax Act, 2005

(4)The cancellation of the certificate of registration under sub-section (3) shall be without prejudice to any action which is, or may be taken, under Section 24, or Section 27 or Section 31 or Section 81.] [Inserted by Act No. 8 of 2007.]