Section 49(1)(a) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Uttarakhand - Subsection

Section 49(1)(a) in Uttaranchal Value Added Tax Act, 2005

(a)obtain or cause to be obtained delivery thereof, unless he furnishes or causes to be furnished to such officer as may be authorised in this behalf by the Commissioner a declaration in the prescribed form in duplicate duly filled in and signed by him for endorsement by such officer; and

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State of Uttarakhand - Subsection

Section 49(1)(a) in Uttaranchal Value Added Tax Act, 2005