Section 6(1)(a) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(1)(a) in Uttaranchal Value Added Tax Act, 2005

(a)purchase from a person who sells agriculture or horticulture produce grown by him or grown on any land in which he has an interest whether as a owner, usurfructuary mortgagee, tenant or otherwise, or who sells poultry or dairy products from fowls or animals kept by him, and such persons are, in respect of such goods, not treated as a dealer under the provisions of sub-section (11) of Section 2 of this Act; or

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State of Uttarakhand - Subsection

Section 6(1)(a) in Uttaranchal Value Added Tax Act, 2005