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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttarakhand - Subsection

Section 15(1) in Uttarakhand Value Added Tax Rules, 2005

(1)The tax under clause (a) of sub -Section (5) of Section 4 on the turnover relating to business of transfer of the right to use any goods for any purpose shall be computed on the net turnover.