Section 22(4)(g) in West Bengal Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(4)(g) in West Bengal Value Added Tax Act, 2003

(g)use as capital goods required, for the purpose of manufacture or resale of taxable goods or for execution of works contract, as the case may be, and purchases of such goods are capitalised in the books of accounts of such manufacturer, works contractor or reseller, as the case may be; or

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State of West Bengal - Subsection

Section 22(4)(g) in West Bengal Value Added Tax Act, 2003