Section 45(6)(ii) in Uttar Pradesh Value Added Tax Act, 2008

[Cites 0, Cited by 0] [Section 45(6)] [Section 45] [Entire Act]

State of Uttar Pradesh - Subsection

Section 45(6)(ii) in Uttar Pradesh Value Added Tax Act, 2008

(ii)where the owner or other person in occupation or in charge of the office, shop, godown, vessel or vehicle or the box almirah or other receptacle found in the place of business, or vehicle is present but leaves the place or after an opportunity having been given to him to do so, fails to open, as the case may be, such office, shop, godown, vessel or vehicle or the box, almirah or other receptacle, may break open the same and prepare a list of the goods and documents found therein.

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State of Uttar Pradesh - Subsection

Section 45(6)(ii) in Uttar Pradesh Value Added Tax Act, 2008