Section 84(b) in Bihar Goods and Services Tax Act, 2017
(b)where such Government dues are reduced in such appeal, revision or in other proceedings--(i)it shall not be necessary for the Commissioner to serve upon the taxable person a fresh notice of demand;(ii)the Commissioner shall give intimation of such reduction to him and to the appropriate authority with whom recovery proceedings is pending;(iii)any recovery proceedings initiated on the basis of the demand served upon him prior to the disposal of such appeal, revision or other proceedings may be continued in relation to the amount so reduced from the stage at which such proceedings stood immediately before such disposal.
