The BIHAR VALUE ADDED TAX (AMENDMENT) ACT, 2010

Bihar · state statute
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[Bihar Act 3, 2010] 
THE BIHAR VALUE ADDED TAX (AMENDMENT) ACT, 2010 
AN 
ACT  
TO AMEND THE BIHAR VALUE ADDED TAX ACT , 2005  (ACT 27  OF 2005) 
BE it enacted by the Legislature of  the State of Bih ar in the sixtieth year of the 
Republic of India as follows:— 
 1. Short title, extent and commencement .– (1) This Act may be called the Bihar 
Value Added Tax (Amendment) Act, 2009.   
 (2) It shall extend to the whole of the State of B ihar.  
 (3) It shall come into force at once.  
 2. Amendment of sub-section (1) of section 54 of The B ihar Value Added Tax Act, 
2005 (Act 27 of 2005) –Sub-section(1) of Section 54 of Act, 27 of 2005 sh all be 
substituted in the following way, namely –  
“(1) Every dealer other than a public limited or pr ivate limited company whose 
gross turnover exceeds one crore rupees shall, for the purposes of this Act, 
get his annual accounts audited by an Accountant be fore the due date 
within the meaning of the Explanation to sub-sectio n (3) of section-24 of 
this Act.” 
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——— 
/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F, 
/g466/uni092C/uni0939/uni093E/uni0930, /uni092A/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964  
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 23-571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964 
Website: http://egazette.bih.nic.in 
 
 
 
 
 
 
 
 

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