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[Cites 0, Cited by 0] [Section 43A(2)] [Section 43A] [Entire Act]

State of Uttarakhand - Subsection

Section 43A(2)(b) in Uttaranchal Value Added Tax Act, 2005

(b)The transporter shall preserve the copy of such "Lorry Challan" for such period as may be prescribed and produce them whenever so required, failing which he shall be liable to pay by way of penalty a sum of Rupees five hundred for each "Lorry Challan".