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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(1) in Incentives to Industries in Bihar, 1986

(1)Sales Tax Relief on purchase of raw materials (whether processed or unprocessed).-Large, Medium Small and Tiny industrial units going into production on or after 1st September, 1986 will have the option either to avail of total exemption from payment of sales-tax on the purchase of raw materials (whether processed or unprocessed) or to get set-off of the amount paid as Bihar Sales Tax on purchase of raw-materials against the amount of Bihar Sales Tax payable on the sales of finished products. This facility will be available to the industrial units for a period of 5 (five) years on such raw-materials in respect of which facility of exemption or set-off is at present available under existing Government's Orders.