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[Cites 0, Cited by 1] [Section 28] [Entire Act]

State of Uttarakhand - Subsection

Section 28(2) in Uttarakhand Value Added Tax Rules, 2005

(2)The officer in charge of the entry check post shall after examining the documents and after making such enquiries as he deems necessary specify on all the copies of the trip sheet, the check post or the barrier (hereinafter referred to as the Exit Check Post) of the State to be crossed by the vehicle and the time and date upto which it should be so crossed and deliver two copies of the trip sheet to the driver or person in charge of the vehicle retaining one copy himself.