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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(4)(iv) in Uttar Pradesh Value Added Tax Act, 2008

(iv)selling dealer as a practice issues a sale invoice in respect of sales made by him, issue to the purchaser a sale invoice in the prescribed manner containing such particulars as may be prescribed.