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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(3)(e) in Uttaranchal Value Added Tax Act, 2005

(e)use as [raw material and consumables] [Substituted for 'raw material' vide Notification No. 1314/XXXVI(4)/2008, date 31-3-08.] in manufacturing or processing of any goods (other than those specified in Schedule III) and containers and other packing materials used for packing of such manufactured goods, for sale in the course of export of goods out of the territory of India: