Section 13(3)(a) in Uttar Pradesh Value Added Tax Act, 2008

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State of Uttar Pradesh - Subsection

Section 13(3)(a) in Uttar Pradesh Value Added Tax Act, 2008

(a)Where purchased goods are to be used or disposed of partially for the purpose specified in clause (a) of sub-section (1) or otherwise, the input tax credit may be claimed and be allowed proportionate to the extent they are used or disposed of for the purposes specified in such clause,

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State of Uttar Pradesh - Subsection

Section 13(3)(a) in Uttar Pradesh Value Added Tax Act, 2008