Section 3(9)(b) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(9)(b) in Uttaranchal Value Added Tax Act, 2005

(b)Taxable turnover of sales in relation to a dealer liable to pay tax on sale of goods under sub-section (3) of Section 3 shall be that part of the gros turnover of sales during any period which remains after deducting therefrom,

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State of Uttarakhand - Subsection

Section 3(9)(b) in Uttaranchal Value Added Tax Act, 2005