Section 2(50)(b) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 2(50)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(50)(b) in Uttaranchal Value Added Tax Act, 2005

(b)the delivery of goods on hire purchase or any system of payment by instalment, means the amount of valuable consideration paid or payable to a person for such delivery; and

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State of Uttarakhand - Subsection

Section 2(50)(b) in Uttaranchal Value Added Tax Act, 2005