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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(8)(a) in Uttaranchal Value Added Tax Act, 2005

(a)except as otherwise expressly provided, the turnover of all sales (whether taxable or not) and as the case may be, the turnover of all purchases on which tax is payable under the provisions of sub-section (10) of this Section shall be included;