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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(3)(a) in Uttarakhand Value Added Tax Rules, 2005

(a)The claim for Input Tax Credit in respect of stock in hand on the date of commencement of the Act or on the date of registration as per sub-section (5) of Section 6 of the Act, shall be submitted by the dealer within 30 days of the relevant date: