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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(3) in Uttar Pradesh Value Added Tax Act, 2008

(3)Where purchasing dealer himself is liable to pay tax on turnover of purchase of any goods by virtue of any provision of this Act, he shall not deduct any amount in respect of turnover of such goods.