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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttarakhand - Subsection

Section 42(10) in Uttaranchal Value Added Tax Act, 2005

(10)Where in the course of any search at the business place of a dealer any book of accounts, other documents, money or goods are found on the possession or control of any person, it shall be presumed, unless the contrary is proved, that such books of account, other documents, money or goods belong to such dealer.