Section 23(1)(b) in Uttar Pradesh Value Added Tax Act, 2008

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State of Uttar Pradesh - Subsection

Section 23(1)(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)Where tax is payable on sale or purchase of goods on any turnover by a dealer including a commission agent or any person mentioned in clause (h) of section 2 registered under this Act, such dealer may recover an amount, equivalent to the amount of tax on sale or purchase of goods payable, from the person to whom any such goods is sold by him, whether on his own account or on behalf of his principal.

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State of Uttar Pradesh - Subsection

Section 23(1)(b) in Uttar Pradesh Value Added Tax Act, 2008