Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59] [Entire Act] State of Uttarakhand - Subsection Section 59(7) in Uttaranchal Value Added Tax Act, 2005 (7)Any dealer who claims input tax credit under Section 6 shall maintain a register in respect of computation of input tax credit tax period wise.
