Section 4(8)(c) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 4(8)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(8)(c) in Uttaranchal Value Added Tax Act, 2005

(c)Any dealer purchasing goods on which tax has been paid on M.R.P., shall neither be entitled to Input Tax Credit on such purchases nor shall be liable to pay tax on sale on such goods.

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State of Uttarakhand - Subsection

Section 4(8)(c) in Uttaranchal Value Added Tax Act, 2005