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[Cites 0, Cited by 0] [Section 56(7)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(7)(i) in The Bihar Value Added Tax Act, 2005

(i)in the case of a dealer, mean that the goods have either not been entered in the books of account or they have been classified in a manner which is likely to lead to evasion of tax payable under this Act; or