Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Uttarakhand - Subsection

Section 59(2) in Uttaranchal Value Added Tax Act, 2005

(2)A manufacturer liable to pay tax under this Act shall in addition to the accounts referred to in sub-section (1), maintain stock books in respect of raw materials as well as products obtained: