Section 39(4)(iii) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 39(4)] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(4)(iii) in The Bihar Value Added Tax Act, 2005

(iii)wrongly claimed input tax credit in excess of what he is entitled to under this Act, the dealer shall pay, in addition to the amount of tax assessed under any proceeding as aforesaid, simple interest at the rate of one and a half per cent. for each calendar month or part thereof on the difference of the amount previously admitted and tax finally assessed from the date, the tax would have been payable had the dealer not committed any of the acts mentioned in clause (i) or clause (ii) or clause (iii):

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State of Bihar - Subsection

Section 39(4)(iii) in The Bihar Value Added Tax Act, 2005