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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(1)(e) in The Bihar Value Added Tax Act, 2005

(e)[ the deductions claimed therein are substantiated in the manner and form prescribed under the Act or under any other law for the time being in force.] [Inserted by Notification Act No. 7 of 2006.]