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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Uttarakhand - Subsection

Section 14(2)(d) in Uttarakhand Value Added Tax Rules, 2005

(d)the amount representing the value of the goods supplied to the contractor by the contractee, but the ownership of such goods remains with the contractee under the terms of the contract;