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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2) in The Bihar Value Added Tax Act, 2005

(2)The dealers to whom the provisions of sub-section (1) apply shall-
(a)not charge any tax on the sale of goods specified in Schedule I;
(b)not charge tax in excess of the rate specified in the notification issued under sub-section (1); and
(c)not be entitled to issue tax invoices in respect of sales made by them.