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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(10) in Uttar Pradesh Value Added Tax Act, 2008

(10)The purchasing dealer referred to in sub-section (9) shall prepare purchase invoice in two copies marked as original copy and office copy. The purchasing dealer shall deliver original copy of such purchase invoice to the person selling the goods and shall preserve office copy of such purchase invoice for the period prescribed under sub-section (3) of section 21.