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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(7)(d) in Uttaranchal Value Added Tax Act, 2005

(d)Where tax is payable, and has been so paid, by a commission agent on any turnover on behalf of his principal, the principal shall not be liable to pay the tax in respect of the same turnover;