Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Bihar - Subsection Section 11(1) in Bihar Value Added Tax Rules, 2005 (1)The provisions of section 15 shall apply to such dealers whose gross turnover, as per their own estimate, is not expected to exceed rupees forty lacs during a financial year.
