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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(3)(c) in Uttarakhand Value Added Tax Rules, 2005

(c)The documentary evidence of payment of tax and evidence of the price of goods, must be available and be retained by the dealer for a period of two years, and