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[Cites 0, Cited by 0] [Section 2(42)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(42)(d) in Uttaranchal Value Added Tax Act, 2005

(d)the amount of duties paid or payable under Central Excise Act, 1944, or Customs Act, 1962, or U.P. Excise Act, 1910, as applicable in Uttaranchal, in respect of such goods at the time of clearance of the goods from bonded warehouse, whether such duties are paid or payable by or on behalf of the seller or by any other person;