Section 42(4A)(e) in Uttar Pradesh Value Added Tax Act, 2008

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State of Uttar Pradesh - Subsection

Section 42(4A)(e) in Uttar Pradesh Value Added Tax Act, 2008

(e)the facility of exemption from tax by way of refund shall be available only in respect of raw material, processing material, consumable stores, fuel other than petrol and diesel, lubricant, required for use in manufacture of goods or in the packing of manufactured goods mentioned or described in the Certificate of Entitlement

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State of Uttar Pradesh - Subsection

Section 42(4A)(e) in Uttar Pradesh Value Added Tax Act, 2008