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[Cites 0, Cited by 0] [Section 59(8)] [Section 59] [Entire Act]

State of Uttarakhand - Subsection

Section 59(8)(e) in Uttaranchal Value Added Tax Act, 2005

(e)dispatches taxable goods outside the State otherwise than by way of sale, shall keep separate account of sales or dispatches and also purchases and receipts of goods for such purposes separately as far as possible.