Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act] State of Uttarakhand - Subsection Section 65(2)(b) in Uttaranchal Value Added Tax Act, 2005 (b)such goods are being imported with a view to evade payment of tax on sales of such goods under this Act: