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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(4) in Uttar Pradesh Value Added Tax Act, 2008

(4)No dealer shall include the amount of tax already paid on the purchase of goods in the sale price of such goods resold or goods manufactured by using such goods.Chapter – IV Assessments, Payment, Recovery and Collection of Tax