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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttarakhand - Subsection

Section 46(v) in Uttarakhand Value Added Tax Rules, 2005

(v)Goods other than Capital Goods and Special Category Goods specified in Schedule III of the Act, purchased from within the State on which tax has been paid and Input Tax Credit is claimed; and