Section 77(1)(e) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Bihar - Subsection

Section 77(1)(e) in The Bihar Value Added Tax Act, 2005

(e)in the case of any person or dealer liable to pay tax, any tax is payable by such person or dealer in respect of any particular sale or purchase, or if tax is payable, the rate thereof, or

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State of Bihar - Subsection

Section 77(1)(e) in The Bihar Value Added Tax Act, 2005