Section 70(1) in Uttaranchal Value Added Tax Act, 2005
(1)All particulars contained in any statement made, return furnished or accounts or documents produced under the provisions of the Act or the Rules made there under, or in any evidence given or affidavit or deposition made in the course of any proceedings under the Act or the Rules made thereunder, or in any record of any proceedings relating to the recovery of a demand prepared for the purpose of the Act or the Rules made thereunder shall be treated as confidential.
