Section 13(1)(ii) in Uttar Pradesh Value Added Tax Act, 2008

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State of Uttar Pradesh - Subsection

Section 13(1)(ii) in Uttar Pradesh Value Added Tax Act, 2008

(ii)manufacture of any exempt goods except non-vat goods and where such manufactured goods are sold in the course of export of the goods out of the territory of India; or

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State of Uttar Pradesh - Subsection

Section 13(1)(ii) in Uttar Pradesh Value Added Tax Act, 2008