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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2) in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977

(2)The delivery challans or purchase invoices and other evidence of purchase and certificate of payment and the other evidences of payment of tax shall be retained by the dealer for three years.