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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(2)(e) in Uttaranchal Value Added Tax Act, 2005

(e)Any person or a dealer or an international organisation listed in Schedule V shall be entitled to refund of tax paid by it on the purchase of taxable goods.