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

State of Uttarakhand - Subsection

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

(e)all amounts for which the dealer sells goods on which the composition money under Section 7 was paid at the time of entry of such goods at the entry check post ;