Section 13(6)(iii) in Uttar Pradesh Value Added Tax Act, 2008

[Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(6)(iii) in Uttar Pradesh Value Added Tax Act, 2008

(iii)where goods, in respect of which credit of full amount of input tax was claimed, are used or consumed in packing of any goods, such packed goods, are consigned outside the State; or disposed of or dispossessed by the dealer in a manner for which facility of input tax credit is not admissible or such facility is admissible for partial amount of input tax:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 13(6)(iii) in Uttar Pradesh Value Added Tax Act, 2008