Section 13(2)(b) in Uttarakhand Value Added Tax Rules, 2005

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Uttarakhand - Subsection

Section 13(2)(b) in Uttarakhand Value Added Tax Rules, 2005

(b)subject to the provisions of the Act, all amounts allowed to purchasers in respect of goods returned by them to the dealer within six months from the date of delivery of the goods:

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State of Uttarakhand - Subsection

Section 13(2)(b) in Uttarakhand Value Added Tax Rules, 2005