Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Uttarakhand - Subsection Section 16(5) in Uttarakhand Value Added Tax Rules, 2005 (5)The Input Tax Credit shall be claimed as per the provisions of sub-section (6) of Section 6 of the Act.
