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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(1)(b) in Uttar Pradesh Value Added Tax Act, 2008

(b)where a taxable goods are consigned by river or rope way from a place outside the state for delivery to a dealer inside the state the receiving dealer shall not obtain or cause to be obtained delivery thereof unless he furnishes or causes to be furnished to such officer, as may be authorized in this behalf by the Commissioner, prescribed declaration and documents.