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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(5)(b) in The Bihar Finance Act, 2006

(b)Where a dealer has purchased any goods,-
(i)from an importer or a manufacturer upon payment of tax on the maximum retail price of such goods; or
(ii)from another registered dealer where tax on the maximum retail price of such goods was paid in Bihar on an earlier occasion, subsequent sales of the same goods in the State of Bihar shall not be levied to tax, if the dealer making the subsequent sale produces before the prescribed authority the original copy of the cash memo, or invoice or bill issued to him and files a true and complete declaration in the form and in the manner prescribed."