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[Cites 0, Cited by 0] [Section 42(9)] [Section 42] [Entire Act]

State of Uttarakhand - Subsection

Section 42(9)(a) in Uttaranchal Value Added Tax Act, 2005

(a)who transports or holds in custody, for delivery to or on behalf of any dealer, any goods, to give any information likely to be in his possession in respect of such goods or to permit inspection thereof;