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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(1) in The Bihar Value Added Tax Act, 2005

(1)No tax shall be payable under this Act on sales or purchases of goods which have taken place-
(a)in the course of inter-State trade or commerce;
(b)outside the State of Bihar;
(c)in the course of import of goods into, or, export of goods out of, the territory of India.