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[Cites 0, Cited by 0] [Section 24(9)] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(9)(b) in The Bihar Value Added Tax Act, 2005

(b)Every dealer permitted to pay tax under section 15 shall also deposit the tax, arrived at after applying the rate specified in the notification issued under section 15 to his quarterly turnover, on or before the fifteenth day of the month following the quarter to which it relates and shall enclose the proof of payment in the form and manner prescribed along with the statement required to be furnished under sub-section (4).