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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(6) in Uttarakhand Value Added Tax Rules, 2005

(6)The owner of the truck or the transport agency, forwarding agency or clearing agents, as the case may be, shall deliver to the consignee, while delivering the consigned goods, the duplicate copy of the declaration or certificate, as the case may be.