Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act] State of Uttarakhand - Subsection Section 57(1)(b) in Uttaranchal Value Added Tax Act, 2005 (b)any particular thing done to any goods amounts to or results in the manufacture of goods within the meaning of that term; or