BIHAR VALUE ADDED TAX ACT, 2016

BIHAR
India

BIHAR VALUE ADDED TAX ACT, 2016

Act 4 of 2016

Published in Bihar Gazette on 4 April 2016
Commenced on 4 April 2016
[This is the version of this document from 4 April 2016.]

AN ACTTO AMEND THE BIHAR VALUE ADDED TAX ACT, 2005 (ACT 27, 2005)Be it enacted by the Legislature of the State of Bihar in the Sixty-Seventh year of the Republic of India as follows:-

1. Short title, extent and commencement.— (1) The Act may be called the Bihar Value Added Tax (Amendment ) Act, 2016.

(2)It shall extend to the whole of the State of Bihar.

(3)It shall come into force at once.

2. Amendment of section-3A of Act 27, 2005— The words "twenty percentum" used in sub-section (1) of section-3A of the said Act, 2005 shall be substituted by the words "thirty percentum."

3. Amendment of section-14 of Act 27, 2005.— The words "thirteen and a-half percent" used in clause (d) of sub-section (1) of section-14 of the said Act, 2005 shall be substituted by the words "fourteen and a-half percent."

4. Amendment of section-70 of Act 27, 2005.— The words "ninety days" used anywhere in section-70 of the said Act, 2005 shall be substituted by the words " sixty days."

5. Repeal and Savings— (i) Bihar Value Added Tax Ordinance, 2016 (Bihar Ordinance No.-1, 2016) is hereby repealed.

(ii)Notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the said ordinance shall be deemed to have been done or taken exercise of the powers conferred by or under this Act as if this Act were in force on the day on which such thing was done or action taken.

By order of the Governor of Bihar, SANJAY KUMAR,Secretary to the Government

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Act