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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Uttarakhand - Subsection

Section 14(2)(i) in Uttarakhand Value Added Tax Rules, 2005

(i)the amount representing the cost of consumables used in the execution of the works contract, the property in which is not transferred in the execution of the contract;