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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Uttarakhand - Subsection

Section 41(15) in Uttarakhand Value Added Tax Rules, 2005

(15)The refund voucher shall be issued in Form XXIII, the adjustment voucher in Form XXIV, the advice note in Form XXV and the application for the issue of a duplicate refund voucher shall be presented in Form XXVI.