Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Bihar - Subsection Section 31(3) in Bihar Value Added Tax Rules, 2005 (3)The person from whom the amount so forfeited was collected shall apply to the Commissioner in Form A-V for the refund of the amount forfeited.
