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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(11) in The Bihar Value Added Tax Act, 2005

(11)If a registered dealer contravenes the provisions of this section, the prescribed authority shall, after giving the dealer an opportunity of being heard, direct him to pay by way of penalty a sum equivalent to twice the amount of tax payable for each sale in respect of which such contravention has taken place.