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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(7) in The Bihar Value Added Tax Act, 2005

(7)Any amount of money which a person is directed to pay under subsection (1) or for which he is personally liable to the State Government under sub-section (4), shall, if it remains unpaid, be recoverable as an arrear of land revenue.