Section 16(2)(a) in The Bihar Value Added Tax Act, 2005

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

State of Bihar - Subsection

Section 16(2)(a) in The Bihar Value Added Tax Act, 2005

(a)he despatches such goods or the goods manufactured by consuming such goods, to a commission agent registered under this Act or transfers such goods to its branch or head office within the State of Bihar for sale, as the case may be; or

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State of Bihar - Subsection

Section 16(2)(a) in The Bihar Value Added Tax Act, 2005