Section 42(4)(i) in Uttar Pradesh Value Added Tax Act, 2008

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State of Uttar Pradesh - Subsection

Section 42(4)(i) in Uttar Pradesh Value Added Tax Act, 2008

(i)the differential amount of tax payable under this Act on the sale of taxable goods other than non-vat goods, manufactured in the unit and input tax credit available to the extent or proportionate to taxable goods other than non-vat goods sold, in case of an industrial unit availing facility of exemption from tax under the erstwhile Act and the Central Sales Tax Act, 1956

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State of Uttar Pradesh - Subsection

Section 42(4)(i) in Uttar Pradesh Value Added Tax Act, 2008