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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(7)(e) in Uttaranchal Value Added Tax Act, 2005

(e)
(i)Every dealer commencing business during the course of an assessment year shall be liable to pay tax in that year with effect from the date immediately following the day on which the aggregate of his turnover from the date of commencement of his business for the first time exceeds the proportionate amount of taxable quantum;
(ii)Every dealer discontinuing business during the course of an assessment year, shall be liable to pay tax up to that date if the aggregate of his turnover for the period from the first day of the commencement of the assessment year to the date of discontinuance of his business exceeds the amount of taxable quantum proportionately.