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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(6) in Bihar Value Added Tax Rules, 2005

(6)The tax paid on the purchase of the following goods shall not qualify for input tax credit, if the same have been used as capital goods:
(a)Civil structure and immovable goods or properties;
(b)Vehicles of all types;
(c)Office equipment;
(d)Furniture, fixture including electrical fixtures and fittings.