Section 3(6) in Uttar Pradesh Value Added Tax Act, 2008
(6)For the purposes of this Act, following shall be determined in the prescribed manner:-(a)Turnover of sale of goods-(i)involved in the execution of works contract in which property in goods is transferred; or(ii)in cases of transfer of right to use any goods;(b)Taxable turnover of sale; and(c)Taxable turnover of purchase.
