Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 11] [Entire Act] State of Bihar - Section Section 7 in The Bihar Value Added Tax Act, 2005 7. Exemptions. - No tax shall be payable on sale or purchase of goods specified in Schedule I.
