Section 4(9)(a) in Uttarakhand Tax on Entry of Goods Into Local Areas Act, 2008

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State of Uttarakhand - Subsection

Section 4(9)(a) in Uttarakhand Tax on Entry of Goods Into Local Areas Act, 2008

(a)value of such goods is not ascertainable or value of such goods, as declared by the dealer or the person incharge of the goods, as the case may be, is not verifiable on account of non-availability or non-production of any document; or

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State of Uttarakhand - Subsection

Section 4(9)(a) in Uttarakhand Tax on Entry of Goods Into Local Areas Act, 2008