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[Cites 0, Cited by 0] [Section 48A(4)] [Section 48A] [Entire Act]

State of Uttarakhand - Subsection

Section 48A(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 submitting "Trip-Sheet" in the prescribed form and manner; or without carrying the copy of such "Trip-Sheet"; or