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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(7) in The Bihar Value Added Tax Act, 2005

(7)The provisions of sections 39 and 47 shall, mutatis mutandis, apply for recovery of any amount of tax deducted but not deposited into the Government Treasury or any penalty imposed under this section.