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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttarakhand - Subsection

Section 22(7) in Uttaranchal Value Added Tax Act, 2005

(7)If any dealer purchases any goods from a registered dealer who does not comply with the provision of sub-section (4) above, such dealer shall not be entitled to the input tax credit in respect of such purchase.