Section 39(2)(iii) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(2)(iii) in The Bihar Value Added Tax Act, 2005

(iii)tax assessed or re-assessed under section 26 or section 27 or section 28 or section 29 or section 30 or section 31 or section 32 or section 33 or in pursuance of or as a result of an order on appeal, revision or review, less the sum, if any, already paid by the dealer, or

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State of Bihar - Subsection

Section 39(2)(iii) in The Bihar Value Added Tax Act, 2005