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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(3)(b) in Uttarakhand Value Added Tax Rules, 2005

(b)The owner, driver or any other person in charge of the vehicle shall in respect of all other goods carried in such vehicle carry with him a trip sheet in triplicate,