Section 3(7)(b) in Uttaranchal Value Added Tax Act, 2005

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State of Uttarakhand - Subsection

Section 3(7)(b) in Uttaranchal Value Added Tax Act, 2005

(b)Nothing in clause (a) shall apply in respect of, -

(i)the sale by a dealer of goods imported by him from outside Uttaranchal, the turnover whereof is liable to tax under this Act,

(ii)the sale by a dealer of-