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

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

State of Uttarakhand - Subsection

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

(c)In other cases input tax credit shall be claimed in the return of the tax period in which purchase of goods to which such input tax credit relates, have been made.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttarakhand - Subsection

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