Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttarakhand - Subsection Section 2(43) in Uttaranchal Value Added Tax Act, 2005 (43)"Special Category Goods" means the goods specified in Schedule III of this Act on which tax is payable at the point of Importer or Manufacturer;
