Section 3(4)(e) in Uttaranchal Value Added Tax Act, 2005

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State of Uttarakhand - Subsection

Section 3(4)(e) in Uttaranchal Value Added Tax Act, 2005

(e)purchases of any taxable goods after furnishing any form of declaration or certificate prescribed either under Uttaranchal (the Uttar Pradesh Trade Tax Act,1948) Adaptation and Modification Order, 2002 or the Central Sales Tax Act,1956; or under this Act; or

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State of Uttarakhand - Subsection

Section 3(4)(e) in Uttaranchal Value Added Tax Act, 2005