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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(2)(iv) in THE BIHAR TAXATION LAWS (RELAXATION OF PERIOD OF LIMITATION PROVISIONS) ACT, 2020

(iv)the payment of any tax, interest, penalty, fine or any other amount that is payable under the provision of the Bihar Value Added Tax Act, 2005 or the Bihar Electricity Duty Act, 2018.