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[Cites 0, Cited by 0] [Section 6(15)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(15)(c) in Uttaranchal Value Added Tax Act, 2005

(c)In case of goods returned or rejected by the purchaser, a credit note to this effect shall be issued by the selling dealer to the purchaser and a debit note will be issued by the purchaser to the selling dealer.