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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Uttarakhand - Subsection

Section 66(2) in Uttaranchal Value Added Tax Act, 2005

(2)Where any dealer claims that he is not liable to pay tax in respect of any transaction of sales or purchases, the burden of proving the existence of facts and circumstances on the basis of which he claims such exemptions form liability shall lie upon him.