Section 9(5)(iv) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(5)(iv) in The Gujarat Value Added Tax Act, 2003

(iv)used as raw materials or capital goods in manufacture of goods specified in Schedule I or goods exempt from the whole of the tax by a notification under sub-section (2) of section 5 or in the packing of goods so manufactured,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 9(5)(iv) in The Gujarat Value Added Tax Act, 2003