Section 24(9)(c) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 24(9)] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(9)(c) in The Bihar Value Added Tax Act, 2005

(c)Subject to the provisions of sub-section (10), if any registered dealer submits a revised return under sub-section (7) and if the amount of tax due from such dealer according to the revised return is higher than the amount which was due according to the original return, such revised return shall be accompanied by a receipt showing the payment of extra amount of tax in the manner provided in clause (a).

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 24(9)(c) in The Bihar Value Added Tax Act, 2005