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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(6)(c) in Bihar Settlement of Taxation Dispute Rules, 2020

(c)all payments of tax, interest, penalty or fine specified by the party in the application in Form -I are borne out and verified from the official records or payment reports generated on the Vatmis Application of the Commercial Taxes Department, Bihar, the said authority shall, within ten days from receipt of application in Form-I, direct the party by order in Form-V, to deposit the settlement amount into Government Treasury, in the manner provided in Rule 27 of the Bihar Value Added Tax Rules, 2005, and furnish the challan evidencing such payment preferably within seven days of the receipt of the order, but in no case later than two days before the expiry of the Rules.