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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Bihar - Subsection

Section 68(1) in The Bihar Value Added Tax Act, 2005

(1)Subject to the other provisions of this Act and the rules made thereunder, the prescribed authority shall refund to a person the amount of tax, penalty and interest, if any, paid by such person in excess of the amount due from him in such manner as may be prescribed.