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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(5)(b) in Uttaranchal Value Added Tax Act, 2005

(b)transfer of property in goods (whether as goods or in some other form) involved in the execution of works contract at such rates as are provided under sub-section (2) above: