Section 23(21) in Uttarakhand Value Added Tax Rules, 2005
(21)All other provisions of this Rule shall also apply to the downloaded Declaration Forms for the purchase of raw material from registered dealers as they apply to the Declaration Form (Form-XI) received from the officer of the assessing authority.] [Sub-rule 18, 19, 20 & 21 of rule 23 inserted vide Notification No. 81/2010 /181 (120)/XXVII(8)/2008, dated 22-01-2010.]
