Section 23(2)(iii) in Uttar Pradesh Value Added Tax Act, 2008

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(2)(iii) in Uttar Pradesh Value Added Tax Act, 2008

(iii)a tax invoice or sale invoice has been issued by the selling dealer to the purchasing dealer in respect of any goods but such goods or any part of such goods is returned or rejected by such purchasing dealer, debit note and credit note, of the amount of tax involved in each case, shall be issued in accordance with provisions of sub-sections (14), (15) and (16) of section 21.

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State of Uttar Pradesh - Subsection

Section 23(2)(iii) in Uttar Pradesh Value Added Tax Act, 2008