Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 43A(4)] [Section 43A] [Entire Act]

State of Uttarakhand - Subsection

Section 43A(4)(i) in Uttaranchal Value Added Tax Act, 2005

(i)the transporter is transporting or attempting or abetting to transport any goods, to which this Section applies, without preparing or submitting "Lorry- Challan" in the prescribed form and manner; or without carrying copy of such Lorry-Challan; or