Section 13(1)(iii) in Uttar Pradesh Value Added Tax Act, 2008

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State of Uttar Pradesh - Subsection

Section 13(1)(iii) in Uttar Pradesh Value Added Tax Act, 2008

(iii)generation of electrical energy, where such energy is used for the manufacture of any taxable goods other than non vat goods and such manufactured goods is,-

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State of Uttar Pradesh - Subsection

Section 13(1)(iii) in Uttar Pradesh Value Added Tax Act, 2008