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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

State of Uttarakhand - Subsection

Section 23(6)(a) in Uttarakhand Value Added Tax Rules, 2005

(a)No purchasing dealer holding a recognition certificate shall issue any declaration except in a declaration form obtained by him from the [Assessing Authority] [Substituted for the words 'Assistant Commissioner' vide Notification No. 81/2010 /181 (120)/XXVII(8)/2008, dated 22-01-2010.] of the circle in which he is registered and not declared obsolete or invalid under the provisions of sub-rule (13)