Section 13(3)(b) in Uttar Pradesh Value Added Tax Act, 2008

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State of Uttar Pradesh - Subsection

Section 13(3)(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)Subject to the provisions of this section where during process of manufacture of vat goods, exempt goods and non vat goods except as by product or waste product are produced, the amount of input tax credit may be claimed and be allowed in proportion to the extent they are used or consumed in manufacture of taxable goods other than non vat goods and exempt goods

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State of Uttar Pradesh - Subsection

Section 13(3)(b) in Uttar Pradesh Value Added Tax Act, 2008