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

State of Bihar - Subsection

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

(f)In respect of inputs purchased by the dealer from another registered dealer and consumed in the manufacture of goods part of which are specified in Schedule IV of the Act which shall be the amount arrived at after applying the following Formula: