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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(3)(ii) in Bihar Value Added Tax Rules, 2005

(ii)in the case of refund in cash, issue a refund payment order in Form C-VI and shall cause it to be delivered for encashment to the dealer or his manager, if any, declared under section 22. A copy of the Refund Payment order shall also be forwarded simultaneously to the treasury officer or the bank concerned, as the case may be.