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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(3) in Uttar Pradesh Value Added Tax Act, 2008

(3)While making purchases of any taxable goods, every purchasing dealer shall give his name, address and TaxpayersÂ’ Identification number, to the selling dealer and the selling dealer shall mention such particulars on tax invoice, sale invoice, transport memo, challan or transfer invoice, as the case may be, issued by him.