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[Cites 0, Cited by 0] [Section 59(9)] [Section 59] [Entire Act]

State of Uttarakhand - Subsection

Section 59(9)(c) in Uttaranchal Value Added Tax Act, 2005

(c)goods held in opening stock on the first date of the assessment year in which the dealer applies for cancellation of registration under subsection (1) of Section 18;