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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(6) in Bihar Value Added Tax Rules, 2005

(6)Sale price at the subsequent stages of sale of such goods as are specified in Schedule IV of the Act as being subject to tax at the first point of their sale in Bihar if necessary evidence as required by sub-section (2) of section 13 are annexed with the return required filed by the dealer under sub-section 3 of section 24.