Section 6(8)(g) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 6(8)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(8)(g) in Uttaranchal Value Added Tax Act, 2005

(g)in respect of raw material used in manufacture or processing of goods where the finished products are dispatched outside the State other than by way of sales; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttarakhand - Subsection

Section 6(8)(g) in Uttaranchal Value Added Tax Act, 2005