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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Uttarakhand - Subsection

Section 23(4)(c) in Uttarakhand Value Added Tax Rules, 2005

(c)while issuing the form the Assessing Officer shall mark the relevant Assessment Year, name of the seller and amount covered with red ink on the form.]