Section 80(10) in Uttaranchal Value Added Tax Act, 2005
(10)Any form of declaration or certificate prescribed under the Repealed Act or, as the case may be, the Repealed Ordinance, or the Rules made or notifications issued there under, as are not in conformity with any provisions of this Act and remaining unused with any dealer or any person, shall be returned, if not already done under the provisions of the Repealed Ordinance, to the Assessing Authority from whom the same were received within a period of sixty days from the date of commencement of this Act.
