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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(1)(a) in The Bihar Value Added Tax Act, 2005

(a)Subject to the provisions of sections 16 and 17, tax on sale of goods [* * *] [Deleted '(other than goods specified in Schedule IV)' by Notification Act No. 7 of 2006.] shall be levied at each point in a series of sales in the State of Bihar by a dealer liable to pay tax under this Act.