Section 2(2)(a) in The Bihar Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(2)(a) in The Bihar Value Added Tax Act, 2005

(a)the retail sale price, in a case where such price is required to be declared on the package thereof under the provisions of the Standard Weights and Measurement Act, 1976 (Act 60 of 1976) or the Rules made thereunder or under any other law for the time being in force, or

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State of Bihar - Subsection

Section 2(2)(a) in The Bihar Value Added Tax Act, 2005