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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(1)(b) in Uttaranchal Value Added Tax Act, 2005

(b)purchase of any goods as may be notified by the State Government for this purpose, subject to such conditions and restrictions as may be specified in said notification.