Section 24(10)(b) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 24(10)] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(10)(b) in The Bihar Value Added Tax Act, 2005

(b)in respect of the tax payable for the period for which he has failed to furnish returns under sub-section (1) or quarterly abstract statement under sub-section (4), at the rate of one and a-half per cent. per month of the amount due from the date the tax so payable had become due to the date of its payment.

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State of Bihar - Subsection

Section 24(10)(b) in The Bihar Value Added Tax Act, 2005