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[Cites 0, Cited by 5] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(2) in The Bihar Value Added Tax Act, 2005

(2)No appeal under sub-section (1) shall be admitted unless the dealer objecting to an order of assessment has paid twenty-five per cent. of the tax assessed or full amount of admitted tax, whichever is higher.