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State of Bihar - Section

Section 12 in Bihar Finance Act, 2007

12. Amendment of Section 35 of the Bihar Value Added Tax Act, 2005 (Act 27 of 2005).

(1)The full stop after the words and figure "Section 24" in clause (f) of sub-section (1) of Section 35 of Act 27 of 2005 shall be substituted by a semicolon.
(2)After clause (f) of sub-section (1) of Section 35 of Act 27 of 2005 a new clause (g) shall be inserted in the following way, namely:-"(g) sale of goods to organizations specified in Schedule V to this Act."