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State of Bihar - Section

Section 8 in The Bihar Value Added Tax Act, 2005

8. Burden of proof.

- The burden of proving that any sale or purchase effected by a dealer is not liable to tax under section 6 or section 7 or sub-section (2) of section 13, as the case may be, or that he is eligible for an input tax credit under sections 16 and 17 shall be on the dealer.