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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttarakhand - Subsection

Section 30(4) in Uttarakhand Value Added Tax Rules, 2005

(4)If the Assessing Authority is satisfied that the demand of the dealer for blank declaration form is genuine and reasonable, he may issue such number of forms as he deems fit. No declaration form shall be issued unless the dealer has rendered an account of all such forms obtained earlier.