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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Uttarakhand - Subsection

Section 60(7) in Uttaranchal Value Added Tax Act, 2005

(7)An original Sale Invoice shall not be provided to a person in any circumstances other than those specified in this Section, but a copy marked as Duplicate may be provided in the prescribed manner, if the person receiving the original invoice so requests for the reason that the original has been lost.