Section 41(1)(i) in Uttar Pradesh Value Added Tax Act, 2008

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State of Uttar Pradesh - Subsection

Section 41(1)(i) in Uttar Pradesh Value Added Tax Act, 2008

(i)'main business of export? in relation to a dealer shall mean the dealer whose aggregate of turnover of sales in the course of export of goods outside the territory of India under sub-sections (1) and (3) of section 5 of the Central Sales Tax Act, 1956, for any tax period exceeds fifty percent of the aggregate of turnover of sale of all goods-

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State of Uttar Pradesh - Subsection

Section 41(1)(i) in Uttar Pradesh Value Added Tax Act, 2008