Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

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

(c)[ the rate of tax on such parts, spares and accessories, which are not classified elsewhere in the Principal Act, shall be same as applicable to that commodity under said Act.] [Clause (c) of sub-section (3) of Section 4 inserted vide Notification No.22 /XXXVI(3) /2010/ 76(1)/2009, dated 07-01-2010]