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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(1)(e) in The Bihar Value Added Tax Act, 2005

(e)the value of goods sold but returned to the dealer within a period of six months from the date of the original sales and in respect of which the selling dealer has issued to the purchasing dealer a credit note specified in section 53;