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[Cites 0, Cited by 1] [Section 16(1)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(1)(d) in The Bihar Value Added Tax Act, 2005

(d)when a registered dealer holds in stock, on the 1st day of April, 2005, such goods as have been purchased by him on or after the 1st day of April, 2004 and which have suffered the incidence of tax under the Bihar Finance Act, 1981 (Bihar Act 5 of 1981), as it stood before its repeal by section 94 and-
(i)he sells such goods within the State of Bihar or in the course of inter-State trade and commerce, or
(ii)he consumes such goods in the manufacture of any goods mentioned in clauses (a), (b) and (d) of section 14 and the goods so manufactured are sold within the State of Bihar or in the course of inter-State trade and commerce, he shall claim credit of the input tax in the manner prescribed;