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

State of Uttarakhand - Subsection

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

(i)goods that are stolen or lost or destroyed or disposed of in any manner other than in ordinary course of business or goods distributed by way of free sample or gift; or