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[Cites 0, Cited by 0] [Section 59(10)] [Section 59] [Entire Act]

State of Uttarakhand - Subsection

Section 59(10)(d) in Uttaranchal Value Added Tax Act, 2005

(d)The consignee dealer of goods shall not transfer any such document to any other person and preserve the same for the period prescribed under Section 61.]