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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(6) in The Bihar Value Added Tax Act, 2005

(6)If any person contravenes any of the provisions of sub-sections (1) and (4) of this section, the prescribed authority shall after giving an opportunity of being heard by an order in writing direct that such person shall pay by way of penalty a sum not exceeding twice the amount payable under sub-section (1).