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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Uttarakhand - Subsection

Section 59(3) in Uttaranchal Value Added Tax Act, 2005

(3)The Commissioner may, subject to such conditions or restrictions as may be prescribed in this behalf, direct any dealer or any class of dealers generally to keep such accounts and records, including records of purchases, sales or delivery of goods in such form and in such manner as may be specified.