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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Bihar - Subsection

Section 77(1)(f) in The Bihar Value Added Tax Act, 2005

(f)input tax credit can be claimed on any particular transaction of purchase and if it can be claimed, what are the conditions and restrictions subject to which such input tax credit can be claimed, or