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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Uttarakhand - Subsection

Section 15(2)(c) in Uttarakhand Value Added Tax Rules, 2005

(c)the amount received as penalty for default in payment or as damages for any loss or damage caused to the goods by the person to whom such transfer was made.