Section 69(3)(c) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Bihar - Subsection

Section 69(3)(c) in The Bihar Value Added Tax Act, 2005

(c)If any amount in excess of the amount refunded under sub-section (1) is found to be payable by the said dealer in respect of the period for which he had claimed and was allowed such provisional refund, such excess shall be recovered as arrears of tax from the dealer and he shall be liable to pay simple interest on such excess amount at the rate of one and half per cent. per month or part thereof from the date of grant of provisional refund till the date of the payment of such excess amount.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 69(3)(c) in The Bihar Value Added Tax Act, 2005