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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of Bihar - Subsection

Section 46(3)(iv) in Bihar Value Added Tax Rules, 2005

(iv)If the realisation of the amount of tax, penalty or interest is stayed by the appellate authority subject to payment of such amount of tax penalty or interest, or furnishing security for securing the payment of the amount of tax, penalty or interest in dispute, as the case may be, specified in the order referred to in clause (i), the appellant shall pay such amount of tax, penalty or interest, or furnish such security, by the date specified in such order.