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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(3)(d) in Bihar Value Added Tax Rules, 2005

(d)Inputs purchased by the dealer from another registered dealer which have been used by him in the manufacture of such goods the right wherein to use is transferred to another dealer or have been used for self consumption or as gift, which shall be the amount arrived at after applying the following Formula: