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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(2) in THE BIHAR GOODS AND SERVICES TAX (AMENDMENT) ACT, 2022

(2)No refund shall be made of all such state tax which has been collected, but which would not have been so collected, had the notification referred to in sub-section (1) been inforce at all material times.