Section 6(5)(c) in Uttaranchal Value Added Tax Act, 2005

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State of Uttarakhand - Subsection

Section 6(5)(c) in Uttaranchal Value Added Tax Act, 2005

(c)goods, if purchased before the commencement of this Act, have suffered tax under Uttaranchal (the Uttar Pradesh Trade Tax Act, 1948) Adaptation and Modification Order, 2002 and are also taxable under this Act,

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State of Uttarakhand - Subsection

Section 6(5)(c) in Uttaranchal Value Added Tax Act, 2005