Section 142(13) in Bihar Goods and Services Tax Act, 2017
(13)Where a supplier has made any sale of goods in respect of which tax was required to be deducted at source under the Bihar Value Added Tax Act, 2005 and has also issued an invoice for the same before the appointed day, no deduction of tax at source under section 51 shall be made by the deductor under the said section where payment to the said supplier is made on or after the appointed day.
