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[Cites 0, Cited by 0] [Section 13(9)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(9)(a) in Uttar Pradesh Value Added Tax Act, 2008

(a)Where any goods, purchased from within the State, are sold by a principal through a selling agent or where any goods are purchased by a purchasing agent on behalf of a principal, input tax credit, in respect of purchase of such goods, shall be claimed by and be allowed to the principal in such manner as may be prescribed.