Section 35(2)(d) in Uttaranchal Value Added Tax Act, 2005

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State of Uttarakhand - Subsection

Section 35(2)(d) in Uttaranchal Value Added Tax Act, 2005

(d)any Co-operative society or any other society, club, firm or other association of persons or a company, whether incorporated or not, the person responsible for making such payment to the lessor (who is transferring the right to use any goods) for discharge of liabilities under such agreement, shall at the time of making such payment to the lessor, either in cash or by credit or any other manner, deduct an amount at the rate of four percent of such sum towards part or, as the case may be, full satisfaction of the tax payable under this Act on account of such transfer of right to use any goods:

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State of Uttarakhand - Subsection

Section 35(2)(d) in Uttaranchal Value Added Tax Act, 2005