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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2)(d) in Bihar Value Added Tax Rules, 2005

(d)If the revised reverse credit computed in terms of the provisions of clause (c) of this sub-rule is different from the aggregate of the reverse credit for the entire year computed under sub-rule (1) as aforesaid, the dealer shall -
(i)deposit the amount of difference, in case the revised reverse credit computed in terms of the provisions of clause (c) of this sub-rule exceeds the aggregate of the reverse credit for the entire year computed under sub-rule (1) and enclose the proof of payment with the annual return;
(ii)add the amount of difference to his entitlement of input tax credit during the month the annual return is filed, in case the revised reverse credit computed in terms of the provisions of clause (c) of this sub-rule is less than the aggregate of the reverse credit for the entire year computed under sub-rule (1).