Section 7(1)(d) in Uttar Pradesh Tax on Entry of Goods Into Local Areas Rules, 2008

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State of Uttar Pradesh - Subsection

Section 7(1)(d) in Uttar Pradesh Tax on Entry of Goods Into Local Areas Rules, 2008

(d)the tax invoice or sale invoice, as the case may be, issued by the manufacturer under the Uttar Pradesh Value Added Tax Act, 2008 or the Uttar Pradesh Value Added Tax Rules, 2008, shall be treated as sufficient proof of payment of tax due under the Act.

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State of Uttar Pradesh - Subsection

Section 7(1)(d) in Uttar Pradesh Tax on Entry of Goods Into Local Areas Rules, 2008