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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Uttarakhand - Subsection

Section 80(25) in Uttaranchal Value Added Tax Act, 2005

(25)In case of any stock in hand on the date of commencement of this Act which has suffered tax at the stage of its purchases, input tax credit shall be allowed in respect of such goods subject to such restrictions and conditions as are prescribed under the provisions of this Act.