Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Uttarakhand - Subsection Section 21(1) in Uttaranchal Value Added Tax Act, 2005 (1)Every registered dealer shall get his registration number and the date from which it is effective, printed on every Sale invoice, challan or any such documents relating to sales or purchases.
