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[Cites 0, Cited by 2] [Section 13(1)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(1)(f) in Uttar Pradesh Value Added Tax Act, 2008

(f)[ Notwithstanding anything to the contrary contained in this sub-section where goods purchased are resold or goods manufactured or processed by using or utilizing such purchased goods are sold, at the price which is lower than [Inserted w.e.f. 20-08-2010 vide notif. no 1101(2) dt. 20-08- 2010, U.P. Act No 19 of 2010).]
(i)purchase price of such goods in case of resale; or
(ii)cost price in case of manufacture, the amount of input tax credit shall be claimed and be allowed to the extent of tax payable on the sale value of goods or manufactured goods.]