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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(6)(c) in Uttar Pradesh Value Added Tax Act, 2008

(c)every transporter or carrier who is covered under the Carriage By Road Act, 2007 shall furnish to the assessing authority, such informations and documents as may be prescribed. (w.e.f.01.01.2008)