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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(5)(c) in Uttaranchal Value Added Tax Act, 2005

(c)
(i)If such dealer commences business on or after the date of commencement of this Act either in the year of commencement or in any subsequent assessment year, he shall be liable to pay tax in such first assessment year from the date when the aggregate of his turnover for the period starting from the date of commencement of his business and ending on the last date of that assessment year for the first time exceeds the proportionate amount of taxable quantum; and
(ii)If such dealer is not liable to pay tax in the year of commencement of business as per sub- clause (i) above, he shall be liable to pay tax in the first assessment year in which the aggregate of his turnover exceeds taxable quantum and shall be liable from the date his turnover, so exceeds for the first time;