Section 16(3)(b) in Uttarakhand Value Added Tax Rules, 2005

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State of Uttarakhand - Subsection

Section 16(3)(b) in Uttarakhand Value Added Tax Rules, 2005

(b)The dealer claiming Input Tax Credit as per clause (a) above, shall provide -

(i)an inventory of all the goods in hand on which Input Tax Credit in being claimed, giving the commodity wise details of such stocks, both in quantity and value, in respect of -

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State of Uttarakhand - Subsection

Section 16(3)(b) in Uttarakhand Value Added Tax Rules, 2005