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

State of Uttarakhand - Subsection

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

(a)To claim Input Tax Credit in respect of purchase of Capital Goods, the dealer shall furnish the details of such goods purchased from registered dealers within the State, with the returns for the relevant tax period in the format of Annexure II of Form III within the time and in the manner prescribed for the purpose under Rule 11.