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[Cites 0, Cited by 0] [Section 6(15)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(15)(b) in Uttaranchal Value Added Tax Act, 2005

(b)Where the Sale invoice has been issued and the tax payable under this Act in respect of the sales exceeds the amount of tax charged in that Sale invoice the registered dealer making the sale shall provide the purchaser with a debit note to this effect.