Section 6A(1)(a) in Uttar Pradesh Value Added Tax Act, 2008

[Cites 0, Cited by 0] [Section 6A(1)] [Section 6A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6A(1)(a) in Uttar Pradesh Value Added Tax Act, 2008

(a)imports or attempts to import or abets the import of any goods, in contravention of the provisions of section 50 or section 51 with a view to evading payment of tax on sale of ,-

(i)such goods; or

(ii)goods manufactured, processed or packed by using such goods; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 6A(1)(a) in Uttar Pradesh Value Added Tax Act, 2008