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

State of Uttarakhand - Subsection

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

(d)all amounts for which goods exempt from tax under any provision of the Act are sold, provided that the terms and conditions, if any, for such exemption are complied with;