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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(2f) in Bihar Value Added Tax Rules, 2005

(2f)Any amount of sale proceeds in excess of the amount appropriated towards penalty shall be refunded to the owner of the goods in the manner specified in rule 43; the release of security deposited under clause (c) of sub-section (4) of section 56 and refund thereof shall also be in the manner specified in rule 43.