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[Cites 0, Cited by 0] [Section 4(8)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(8)(b) in Uttaranchal Value Added Tax Act, 2005

(b)A dealer paying tax at M.R.P. under clause (a) above, shall, in addition to mentioning in the Sale Invoice, the actual sale price, separately indicate in the sale invoice the M.R.P. on which tax has been charged and also print on the top "INVOICE FOR TAX ON M.R.P.".