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 48A(4)] [Section 48A] [Entire Act] State of Uttarakhand - Subsection Section 48A(4)(ii) in Uttaranchal Value Added Tax Act, 2005 (ii)the weight/quantity or number of packages of goods being transported are uncovered by the "Trip-Sheet" it may,