Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act] State of Bihar - Subsection Section 49(5)(b) in Bihar Goods and Services Tax Act, 2017 (b)the central tax shall first be utilised to wards payment of central tax and the amount remaining, if any, may be utilised towards the payment of integrated tax;