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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(1)(b) in The Bihar Value Added Tax Act, 2005

(b)on the purchase of inputs and capital assets which have been used for the manufacture of goods sold in the course of export (excluding sale to Domestic Tariff Area) or to any dealer in the special economic zone: