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[Cites 0, Cited by 0] [Section 59(10)] [Section 59] [Entire Act]

State of Uttarakhand - Subsection

Section 59(10)(a) in Uttaranchal Value Added Tax Act, 2005

(a)such dealer shall issue a sale invoice or a challan [containing an individual serialized number and date of issue] [Words Inserted vide Uttaranchal value Added Tax Act, 2005 (Amendment) Act, 2012] in case of consignment of goods otherwise than by way of sale which shall contain the name, address & registration certificate No. (which effective date) of the consignor and consignee and the description, quantity, volume of goods and amount of tax charged in case of sale and also estimated value of goods in case of consignment and value of goods in case of sale.