Section 16(2)(c) in Bihar Value Added Tax Rules, 2005

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State of Bihar - Subsection

Section 16(2)(c) in Bihar Value Added Tax Rules, 2005

(c)The revised reverse credit shall then be recomputed by reapplying the value of K computed as aforesaid to the formulae mentioned in rule 15 and for this purpose the following values of I, P, H, J, L, M, N and Rt, wherever appearing, shall be taken as -

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State of Bihar - Subsection

Section 16(2)(c) in Bihar Value Added Tax Rules, 2005