LexSection 36 — Tax payable by a dealer.
The Bihar Value Added Tax Act, 2005
The tax payable by a dealer shall be calculated according to the following formula, namely:-- T = A–B Where-- T means the tax payable by the dealer, A means the output tax under this Act, and B means the total amount of input tax credit allowable to the dealer under section 16 or section 17.Open in Lexace · Ask the AI about this section