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

State of Uttarakhand - Subsection

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

(c)the amount representing the value of the goods on the sale or purchase where tax has been levied or is livable under the Act at some earlier stage;