Section 60(2) in Uttaranchal Value Added Tax Act, 2005
(2)The Sale Invoice issued under sub-section (1) shall contain the following particulars on the original as well as copies thereof-(a)the name, address and registration certificate number [i.e. Taxpayer's Identification Number (TIN)] [Words inserted vide Notification No. 331/XXXVI(3)/2010/52(1)/2010, dated 06-10-2010.] of the selling registered dealer and the date from which the registration is effective;(b)the name, address and registration certificate number [i.e. Taxpayer's Identification Number (TIN)] [Words inserted vide Notification No. 331/XXXVI(3)/2010/52(1)/2010, dated 06-10-2010.] with effective date, of the purchasing dealer;(c)an individual serialised number and the date on which the Sale invoice is issued;(d)description, quantity, volume and value of goods sold and amount of tax charged thereon indicated separately;(e)signature of the selling dealer or his manager, agent or [employee] [Substituted for 'servant' vide Notification No. 1314/XXXVI(4)/2008, date 31-3-08.] duly authorised by him;
