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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(4)(b) in Uttaranchal Value Added Tax Act, 2005

(b)Amount of input tax credit in respect of purchases of a particular commodity during the tax period shall be the aggregate of all amounts of input tax credit computed in respect of each purpose the commodity purchased is utilized. The total amount of input tax credit shall be the aggregate of input tax credit for all commodities;