Section 7(2)(e) in Uttarakhand Value Added Tax Rules, 2005

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

(e)For proof of, constitution of the dealer (other than proprietor) -

(i)Registered partnership deed in case of the partnership firm.

(ii)Document by which HUF was created in case of a HUF.

(iii)Memorandum of association and article of association and Bank a/c statement of the business in case of a company.

(iv)By-laws of Society, Club or Association in case of society, club or association.

(v)Certificate issued by the Head of the department or office incase of Govt. Department or corporation.

(vi)Trust deed in case of a trust.

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