Section 7(2)(c) in Uttarakhand Value Added Tax Rules, 2005

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

(c)For proof of residential address of the individuals - any one of the following containing the name and residential address of the individual -

(i)Passport of the individual

(ii)Voter ID Card of the individual

(iii)Driving License of the individual

(iv)Bank account statement/Pass Book of the individual along with a leaf of cancelled cheque of such account

(v)Registered sale deed or lease deed of the house, as the case may be

(vi)Latest receipt of property tax of municipal corporation, council/Gram Panchayat, as the case may be, or property tax assessment order

(vii)Latest paid telephone bill

(viii)Latest paid electricity bill of UPCL

(ix)Certificate issued by an officer of revenue department, not below the rank of Tehsildar.

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