Section 6(8)(l) in Uttaranchal Value Added Tax Act, 2005

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State of Uttarakhand - Subsection

Section 6(8)(l) in Uttaranchal Value Added Tax Act, 2005

(l)goods on which tax being payable under this Act or under the Uttaranchal (The Uttar Pradesh Trade Tax Act, 1948) Adaptation and Modification Order, 2002 has not been paid on any earlier sale or purchase of such goods; or

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State of Uttarakhand - Subsection

Section 6(8)(l) in Uttaranchal Value Added Tax Act, 2005