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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttarakhand - Subsection

Section 28(3) in Uttarakhand Value Added Tax Rules, 2005

(3)The driver or person in charge of the vehicle shall stop his vehicle at such Exit Check Post surrender one copy of the trip sheet and allow the officer in charge of the check post to inspect documents, consignments and goods in order to ensure that the consignments being taken out of the State are the same as mentioned in the trip sheet. The officer in charge of the exit Check Post shall issue a receipt on the other copy of the trip sheet surrendered by such driver or person in charge of the vehicle.