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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(4)(b) in Uttarakhand Value Added Tax Rules, 2005

(b)The dealer shall, after the end of the financial year, prepare the month wise details of gross amount of purchases of Capital Goods, tax paid and also the calculation of claim of Input Tax Credit in respect of such purchases of Capital Goods during a financial year and shall file the same with the return for the tax period ending on 31st March each year within the time and in the manner prescribed for the purpose under rule 11.