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State of Bihar - Section

Section 36 in The Bihar Value Added Tax Act, 2005

36. Tax payable by a dealer.

- The tax payable by a dealer shall be calculated according to the following formula, namely:-T = A-BWhere-T means the tax payable by the dealer,A means the output tax under this Act, andB means the total amount of input tax credit allowable to the dealer under section 16 or section 17.