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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttarakhand - Subsection

Section 27(4) in Uttaranchal Value Added Tax Act, 2005

(4)The Assessing Authority shall, after the dealer is registered, issue him forms as he may deem fit, for bringing goods for sale in the State. The dealer shall render complete account of forms received and used and surrender the unused forms in such manner as may be prescribed.