Section 4(2)(b) in Uttaranchal Value Added Tax Act, 2005

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State of Uttarakhand - Subsection

Section 4(2)(b) in Uttaranchal Value Added Tax Act, 2005

(b)Subject to the provisions of Section 3, a dealer shall be liable to pay tax on his taxable turnover-

(i)At every point of sale at the rate hereafter provided: