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[Cites 0, Cited by 0] [Section 93(6)] [Section 93] [Entire Act]

State of Bihar - Subsection

Section 93(6)(a) in The Bihar Value Added Tax Act, 2005

(a)no suit or other proceedings shall be instituted, maintained or continued in any court, tribunal or other authority for the refund of any amount received or realized by way of any tax, interest or penalty;