Section 6(4)(c) in Uttaranchal Value Added Tax Act, 2005

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State of Uttarakhand - Subsection

Section 6(4)(c) in Uttaranchal Value Added Tax Act, 2005

(c)The method that is used by a person to determine the extent to which goods are sold or supplied, or used or consumed in the manufacturing of goods, or intended to be sold or supplied, or used or consumed in the manufacturing of the goods, for different purposes, should be in an intelligible form and fair and reasonable in the circumstances:

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State of Uttarakhand - Subsection

Section 6(4)(c) in Uttaranchal Value Added Tax Act, 2005