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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(6) in Uttar Pradesh Value Added Tax Act, 2008

(6)Where any goods are transported by road, original copy of transport memo referred to in sub-section (4), challan or transfer invoice referred to in subsection (5), as the case may be, completed in all respects shall accompany the goods during journey of goods.