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Bihar act 004 of 2016 : The BIHAR VALUE ADDED TAX ACT, 2016

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[Bihar Act 4, 2016]

BIHAR VALUE ADDED TAX ACT, 2016

AN

ACT

TO AMEND THE BIHAR VALUE ADDED TAX ACT, 2005 (ACT 27, 2005)

Be it enacted by the Legislature of the State of Bihar in the Sixty-Seventh year of the Republic of India as follows:-

1. Short title, extent and commencement.— (1) The Act may be called the Bihar Value Added Tax (Amendment ) Act, 2016.

(2) It shall extend to the whole of the State of Bihar.

(3) It shall come into force at once.

2. Amendment of section-3A of Act 27, 2005— The words "twenty percentum" used in sub-section (1) of section-3A of the said Act, 2005 shall be substituted by the words "thirty percentum."

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3 बहार गजट (असाधारण), 4 अील 2016

3. Amendment of section-14 of Act 27, 2005.— The words "thirteen and a-half percent"

used in clause (d) of sub-section (1) of section-14 of the said Act, 2005 shall be substituted by the words "fourteen and a-half percent."

4. Amendment of section-70 of Act 27, 2005.— The words "ninety days" used anywhere in section-70 of the said Act, 2005 shall be substituted by the words " sixty days."

5. Repeal and Savings— (i) Bihar Value Added Tax Ordinance, 2016 (Bihar Ordinance No.-1, 2016) is hereby repealed.

(ii) Notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the said ordinance shall be deemed to have been done or taken exercise of the powers conferred by or under this Act as if this Act were in force on the day on which such thing was done or action taken. By order of the Governor of Bihar,

SANJAY KUMAR,

Secretary to the Government.

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[ध¡क स०चवलय म१णलय ॢबहर पटन हर क०शत eव# म१ॢ त?

ॢबहर गजट

[सधरण 272%5'1+400%ड+ट,+प+?

Website: http://egazette.bih.nic.in

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