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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1) in The Bihar Value Added Tax Act, 2005

(1)Every dealer who is registered under the Bihar Finance Act, 1981 (Bihar Act 5 of 1981), as it stood before its repeal by section 94, shall be liable, on or after the commencement of this Act, to pay tax under this Act on sale or purchase, made by him.