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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(1)(f) in The Bihar Value Added Tax Act, 2005

(f)sale price at the subsequent stages of sale of such goods as are specified in Schedule IV as being subject to tax at the first point of their sale in the State of Bihar, if necessary evidence as required by sub-section (2) of section 13 are filed along with the return filed by the dealer under subsection (3) of section 24;