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 39(2)] [Section 39] [Entire Act] State of Bihar - Subsection Section 39(2)(ii) in The Bihar Value Added Tax Act, 2005 (ii)tax due according to the returns filed by the dealer where full payment of such amount has not been made, or