Section 6(8)(e) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 6(8)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(8)(e) in Uttaranchal Value Added Tax Act, 2005

(e)goods whether goods as such or constituents of finished or semi finished goods which remain unsold in stock at the time of closure of business due to discontinuance by the dealer or cancellation of his registration or his being declared non-taxable under the provisions of this Act; or

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State of Uttarakhand - Subsection

Section 6(8)(e) in Uttaranchal Value Added Tax Act, 2005