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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Uttarakhand - Subsection

Section 18(1)(i) in Uttaranchal Value Added Tax Act, 2005

(i)a dealer holds or accepts or furnishes or causes to be furnished a declaration form, which he knows or has reason to believe to be false; or