Section 13(1)(a) in Uttar Pradesh Value Added Tax Act, 2008

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State of Uttar Pradesh - Subsection

Section 13(1)(a) in Uttar Pradesh Value Added Tax Act, 2008

(a)Subject to conditions given in column 2, every dealer liable to pay tax, shall, in respect of all taxable goods except non-vat goods, capital goods and captive power plant, where such taxable goods are purchased on or after the date of commencement of this Act, be allowed credit of the amount, as input tax credit, to the extent provided in column 3 of the table below:

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State of Uttar Pradesh - Subsection

Section 13(1)(a) in Uttar Pradesh Value Added Tax Act, 2008