Section 6(14)(iii) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 6(14)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(14)(iii) in Uttaranchal Value Added Tax Act, 2005

(iii)the goods or part of the goods sold have been returned to the seller within 6 months from the date of sale; and the seller has, as a result of the occurrence of one or more of the events described in sub-clauses (i) to (iii) in clause (a) above-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttarakhand - Subsection

Section 6(14)(iii) in Uttaranchal Value Added Tax Act, 2005