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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Uttarakhand - Subsection

Section 49(1)(b) in Uttaranchal Value Added Tax Act, 2005

(b)after taking delivery, carry the goods away or cause the goods to be carried away from the railway station, steamer or boat station, air port or post office. as the case may be, unless a copy of declaration duly endorsed by such officer is carried with the goods.