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[Cites 0, Cited by 1] [Section 16(1)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(1)(a) in The Bihar Value Added Tax Act, 2005

(a)when a registered dealer purchases any input within the State of Bihar from another registered dealer after paying him the tax as specified under section 14, he shall claim credit of the input tax in the manner prescribed, if the goods are sold within the State or in the course of inter-State trade and commerce;