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[Cites 0, Cited by 4] [Section 62] [Entire Act]

State of Bihar - Subsection

Section 62(2) in Bihar Goods and Services Tax Act, 2017

(2)Where the registered person furnishes a valid return within thirty days of the service of the assessment order under sub-section (1), the said assessment order shall be deemed to have been withdrawn but the liability for payment of interest under subsection (1) of section 50 or for payment of late fee under section 47 shall continue.