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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Uttarakhand - Subsection

Section 18(1)(h) in Uttaranchal Value Added Tax Act, 2005

(h)a dealer having issued any Sale invoice to any person regarding sales of goods, has deliberately failed to account for the said invoice in his books of account; or