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Allahabad High Court: ‘Flavoured Milk’ is Exempted Under UP Trade Tax Act - (05 Jun 2017)

Allahabad High Court has held that “flavoured milk” sold in open form or in sealed containers is basically a milk that stands exempted under Section 4 of UP Trade Tax Act read with notification dated 31.01.1985.

Tags : ALLAHABAD HIGH COURT   UP TRADE TAX ACT  

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