Section 4(7)(b) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(7)(b) in Uttaranchal Value Added Tax Act, 2005

(b)[Where a dealer requires any goods referred to in clause (a) for use by him for the manufacture of any taxable goods in the State] [Substituted for 'Where a dealer rquires any goods, referred to in clause (a) for use by him in the manufacture in the State of any goods' vide Notification No. 1314/XXXVI(4)/ 2008 date 31-3-08.], or in the packing of such goods manufactured or processed by him, and such goods are intended to be sold by him in the State or in the course of inter-State trade or commerce or in the course of export out of India, he may apply to the Assessing Authority in such form and manner and within such period as may be prescribed, for the grant of a Recognition Certificate in respect thereof, and if the applicant satisfies such requirements including requirement of depositing late fee and conditions as may be prescribed, the Assessing Authority shall grant to him in respect of such goods a Recognition Certificate in such form and subject to such conditions, as may be prescribed:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttarakhand - Subsection

Section 4(7)(b) in Uttaranchal Value Added Tax Act, 2005