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[Cites 0, Cited by 1] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(4) in The Bihar Value Added Tax Act, 2005

(4)Any person discharging any liability to the dealer after service on him of the notice issued under sub-section (1) shall be personally liable to the State Government to the extent of the liability discharged or to the extent of the liability of the dealer for tax, interest and penalty, whichever is less.