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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(1)(a) in The Bihar Value Added Tax Act, 2005

(a)on the purchase of the goods sold in the course of export (excluding sale to Domestic Tariff Area) or purchase of goods sold to any dealer in the special economic zone or sale (including sale outside India and Domestic Tariff Area) by an export oriented unit, or