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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Uttarakhand - Subsection

Section 76(9) in Uttaranchal Value Added Tax Act, 2005

(9)Moratorium shall be admissible in respect of tax on sale of goods mentioned in the eligibility certificate and shall not be available in respect of tax payable on purchases of goods, if any, and in respect of sales of goods for which eligibility certificate is not applicable.