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[Cites 0, Cited by 0] [Section 6(7)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(7)(b) in Uttaranchal Value Added Tax Act, 2005

(b)No input tax credit shall be allowed on the capital or other expenditure on land, civil structure or construction, and motor car, accessories or spare parts;