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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(5) in Bihar Value Added Tax Rules, 2005

(5)Notwithstanding anything contained in sub-rule (1), the Commissioner may, by a notification issued in this behalf empower any authority appointed under section 10 for the purpose of receiving payment of tax or interest or penalty in cash. Such order shall be subject to such conditions and restriction as may be imposed by the notification.