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

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

State of Bihar - Subsection

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

(e)when a registered dealer purchases any input within the State of Bihar from another such dealer after paying him the tax as specified under section 14 at a rate higher than four per cent. and transfers such goods or goods manufactured from such goods to another dealer outside the State of Bihar, he shall be allowed credit of such tax in excess of four per cent. in the manner as may be prescribed:

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State of Bihar - Subsection

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