Section 13(1)(b) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 2] [Section 13(1)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(1)(b) in The Bihar Value Added Tax Act, 2005

(b)Where the tax is levied at each point of sale, the tax payable by a dealer at any point shall be the amount arrived at after deducting, the input tax credit specified under section 16 or section 17, from the tax computed at that point of sale.

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State of Bihar - Subsection

Section 13(1)(b) in The Bihar Value Added Tax Act, 2005