Section 24(10)(a) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 24(10)] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(10)(a) in The Bihar Value Added Tax Act, 2005

(a)in respect of tax payable under sub-section (9), by him in accordance with the return or the quarterly abstract statement or revised return, as the case may be; or

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State of Bihar - Subsection

Section 24(10)(a) in The Bihar Value Added Tax Act, 2005