Section 56(2)(a) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 1] [Section 56(2)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(2)(a) in The Bihar Value Added Tax Act, 2005

(a)a dealer, with an intention to reduce his tax liability under the Act, has suppressed any financial transaction, element of value addition implicit in the transaction or the stock of goods produced, raised, processed, manufactured, bought, sold or delivered by such dealer or has claimed input tax credit in excess of his entitlement; or

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State of Bihar - Subsection

Section 56(2)(a) in The Bihar Value Added Tax Act, 2005