Section 43(1)(b) in Uttaranchal Value Added Tax Act, 2005

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State of Uttarakhand - Subsection

Section 43(1)(b) in Uttaranchal Value Added Tax Act, 2005

(b)which, such officer has reason to believe to belong to the dealer and which are found in any place of business or vehicle or building or place, but are not accounted for by the dealer in his accounts or registers or other documents maintained in the course of his business:

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State of Uttarakhand - Subsection

Section 43(1)(b) in Uttaranchal Value Added Tax Act, 2005