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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act] State of Uttarakhand - Subsection Section 71(2)(d) in Uttaranchal Value Added Tax Act, 2005 (d)compelling the submission of returns and the production of documents and enforcing the attendance of persons and examining them on oath or affirmation ;