Section 56(4)(f) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 56(4)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(4)(f) in The Bihar Value Added Tax Act, 2005

(f)In case where the goods have been released on the deposit of a security as mentioned in clause (c) and evidence regarding proper accounting of goods, to the satisfaction of the authority referred to in clause (a) is not produced within thirty days from the date on which the security is deposited, the amount of security shall stand forfeited to the State Government:

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State of Bihar - Subsection

Section 56(4)(f) in The Bihar Value Added Tax Act, 2005