Section 52(9) in Bihar Goods and Services Tax Act, 2017
(9)Where the details of outward supplies furnished by the operator under subsection (4) do not match with the corresponding details furnished by the supplier under [section 37 or section 39] [Substituted 'section 37' by Bihar Act No. 14 of 2018, dated 10.12.2018.], the discrepancy shall be communicated to both persons in such manner and within such time as may be prescribed.
