Section 3A(2) in Uttar Pradesh Value Added Tax Act, 2008
(2)No additional tax under subsection (1) shall be levied and paid on(a)the turnover of sale or purchase or both, as the case may be, of goods specified in column 2 of the Schedule I and schedule III ;(b)[***] [Omitted by The Uttar Pradesh Value Added Tax (Amendment) (Second) Ordinance, 2014 (U.P. Ordinance No. 6 of 2014).](c)such sale or purchase, or sale or purchase of such goods by such class of dealers, as may be specified in the notification issued by the State Government under clause(c) of section7.
