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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(3)(e) in Bihar Value Added Tax Rules, 2005

(e)Inputs purchased by the dealer from another registered dealer on which input tax credit has been claimed by the purchasing dealer and used in the manufacture of goods which have been lost, stolen or destroyed which shall be the amount arrived at after applying the following Formula: