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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttarakhand - Subsection

Section 42(2) in Uttarakhand Value Added Tax Rules, 2005

(2)The receipt of payment of amount to the dealer or a certificate from the dealer certifying the realization of amount from the claimant shall be filed along with the claim for refund under sub-Section (3) of Section 40 of the Act.