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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(1) in Bihar Value Added Tax Rules, 2005

(1)The total amount of reverse credit incurred by the dealer shall be the aggregate of the values of R1, R2, R3, R4, R5, R6, R7, R8, R9, R10, R11 and R12, if any, computed in accordance with the provisions of rule 14 and rule 15.