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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(3) in The Bihar Value Added Tax Act, 2005

(3)The amount deducted under sub-section (1) shall be adjusted against the amount of tax finally assessed or determined as being payable by the concerned works contractor and any amount deducted in excess of the tax so assessed or determined shall be refunded in accordance with the provisions of this Act.