Section 3(3)(a) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(3)(a) in The Bihar Value Added Tax Act, 2005

(a)on all his sales of goods which have been imported by him from any place outside Bihar, with effect from the day on which he effects first sale of such goods; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 3(3)(a) in The Bihar Value Added Tax Act, 2005