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 78] [Entire Act] State of Uttarakhand - Subsection Section 78(3) in Uttaranchal Value Added Tax Act, 2005 (3)Dealer or dealers shall be liable to furnish such information within the time allowed.
