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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(3)(e) in Bihar Value Added Tax Rules, 2005

(e)Cost of consumables such as water, electricity, fuels, etc. used in execution of the works contract the property in which is not transferred in the course of execution of a works contract,