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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(4)(a) in Uttaranchal Value Added Tax Act, 2005

(a)Where during a tax period a registered person purchasing goods (other than capital goods) on which an input tax credit is admissible under the provisions of this Section, and the purchases are used partially for various purposes specified in sub-section (3), input tax credit shall be allowed proportionate to the extent they are used for the purposes specified therein, and such different purposes include-
(i)sales consisting of sale of taxable goods and sale of goods exempted from tax, or
(ii)sales outside the State consisting of sale of goods and dispatches of goods in the form of consignment or stock transfer to other States, or
(iii)inputs being used in the course of business and inputs being used for any other purposes;