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 31] [Entire Act] State of Uttarakhand - Subsection Section 31(6) in Uttarakhand Value Added Tax Rules, 2005 (6)No certificate obtained under sub-rule (4) shall be transferred except for the lawful purpose mentioned in sub-rule (1)
