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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Uttarakhand - Subsection

Section 15(2)(a) in Uttarakhand Value Added Tax Rules, 2005

(a)the amount representing the sale value of the goods covered by Sections 3, Section 4 and Section 5 of the Central Sales Tax Act,1956;