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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(2) in The Bihar Value Added Tax Act, 2005

(2)The organisations specified in the Schedule V to this Act shall be entitled to claim a refund of tax paid on goods purchased in the State of Bihar, subject to such restrictions and conditions as may be prescribed and such organisation shall be entitled to a refund of the same only on an application made to the prescribed authority within such time and in such manner as may be prescribed.