Section 3(3)(b) in The Bihar Value Added Tax Act, 2005

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State of Bihar - Subsection

Section 3(3)(b) in The Bihar Value Added Tax Act, 2005

(b)in any other case, from the date on which his gross turnover, during a period not exceeding twelve months, first exceeded such taxable quantum as may be prescribed:

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State of Bihar - Subsection

Section 3(3)(b) in The Bihar Value Added Tax Act, 2005