Section 13(2)(c) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(2)(c) in The Bihar Value Added Tax Act, 2005

(c)Where by a notification published under clause (a), the State Government specifies, in respect of any goods specified in Schedule IV, that the tax shall be levied at more than one point or on all points of sale, the amount of tax paid at each proceeding stage of sale shall be adjusted against the amount of tax payable at each subsequent stage of sale in the manner prescribed.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 13(2)(c) in The Bihar Value Added Tax Act, 2005