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

State of Uttarakhand - Subsection

Section 13(2)(c) in Uttarakhand Value Added Tax Rules, 2005

(c)all amounts for which the dealer sells goods which are not in his stock but which are obtained by him from another dealer specially to accommodate a particular customer and are immediately sold to such customer, provided that the sale is entered in the accounts then and there as an accommodation sale together with the name of the dealer from whom the goods were obtained and the accommodating dealer does not make a profit out of the transaction;