☰
×
Section 7, Exemptions.8. Burden of proof.
The Bihar Value Added... Section 7 0
Section Background:

Playlists in this Section

The Bihar Value Added Tax Act, 2005

Latest Uploaded Cases

excise duty, tax assessment, Godrej
M/S Godrej Sara Lee Ltd Vs. The...
Supreme Court Of India 01-Feb-2023

Description

Legal Section
7. Exemptions.–
No tax shall be payable on sale or purchase of goods specified in Schedule I.