Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Bihar - Subsection Section 16(4) in The Bihar Value Added Tax Act, 2005 (4)In case the inputs or goods are used partially for the purpose specified in sub-section (3), the claim for input tax credit shall stand reduced to the extent they are so used.
