Section 3(5)(b) in Uttaranchal Value Added Tax Act, 2005

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State of Uttarakhand - Subsection

Section 3(5)(b) in Uttaranchal Value Added Tax Act, 2005

(b)if such dealer commences business in the year of commencement on the first day or any other subsequent date but before the date of commencement of this Act, and

(i)the aggregate of his turnover from commencement of business till the date of commencement of this Act exceeds the proportionate amount of taxable quantum, he shall be liable to pay tax from the date of commencement of this Act;

(ii)if such dealer is not liable to pay tax from the date of commencement of this Act, under sub clause (i) above, he shall be liable to pay tax from the date the aggregate of his turnover for the period starting from the date of commencement of business and ending on the last date of the assessment year, for the first time exceeds the proportionate amount of taxable quantum

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State of Uttarakhand - Subsection

Section 3(5)(b) in Uttaranchal Value Added Tax Act, 2005