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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(3)(b) in The Bihar Value Added Tax Act, 2005

(b)If, pursuant to an order under clause (a), any tax or interest is found to be payable by a dealer, a notice in the form and manner prescribed, shall be served upon the dealer requiring him to pay the tax and interest within the time as may be prescribed.