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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(a) in THE BIHAR GOODS AND SERVICES TAX (AMENDMENT) ACT, 2022

(a)in clause (4), for the words “returns for three consecutive tax periods”, the words “the return for a financial year beyond three months from the due date of furnishing the said return” shall be substituted;