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[Cites 0, Cited by 0] [Section 21(10)] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(10)(v) in Uttar Pradesh Value Added Tax Act, 2008

(v)consigns goods outside the State otherwise than as a result of sale, shall, as far as possible, keep separate account of purchase, sale, receipt and dispatch of goods for each such purpose.