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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(2)(f) in Bihar Value Added Tax Rules, 2005

(f)Inputs purchased by the dealer from another registered dealer on which input tax credit has been claimed by the purchasing dealer and which have been lost, stolen or destroyed which shall be the amount arrived at after applying the following formula: