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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(3)(a) in Bihar Value Added Tax Rules, 2005

(a)Sales by a manufacturer of goods specified in Schedule I and which have been manufactured by him from inputs other than those specified in Schedule I, which shall be the amount arrived at after applying the following Formula: