Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttarakhand - Subsection Section 2(41) in Uttaranchal Value Added Tax Act, 2005 (41)"Sale Invoice" means a document listing goods sold, with price, quantity, tax charged, and such other particulars, as may be prescribed in the Act or the Rules made thereunder;
