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[Cites 0, Cited by 0] [Section 96(4)] [Section 96] [Entire Act]

State of Bihar - Subsection

Section 96(4)(e) in The Bihar Value Added Tax Act, 2005

(e)any liability of any dealer to pay tax, under the Bihar Finance Act, 1981 (Bihar Act 5 of 1981), as it stood before its repeal by section 94, had been affected, and such person was entitled to make a reference before the High Court under section 48 of the said Act, before the date of commencement of this Act, such person may, draw up, within two months of the date of commencement of this Act, a reference (if not already made such reference) and refer it to the High Court in accordance with the provisions of said section 48, as if the aforesaid Act had not been repealed.