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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Sikkim - Subsection

Section 18(1) in Sikkim Sales Tax Act, 1983

(1)Every registered dealer shall keep a true and complete account in respect of all goods produced, raised, manufactured, processed, purchased, sold or delivered by him:Provided that the Commissioner may, by notification, lay down the forms or registers or the manner in which the said dealers shall maintain the accounts as aforesaid as well as cash memoranda, bills, invoices etc, and the dealer shall maintain the accounts and documents accordingly.