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[Cites 0, Cited by 1] [Section 16(3)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(3)(f) in The Bihar Value Added Tax Act, 2005

(f)[ in respect of inputs, to be specified by the State Government in a notification, which have been sold at a price lower than their purchase price in accordance with a price control mechanism effected either by the Central Government or the State Government.] [Inserted by Act No. 8 of 2007.]