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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(3) in Uttar Pradesh Value Added Tax Act, 2008

(3)All dealers except as provided in sub-section (1), shall issue sale invoice to the purchaser in such manner and containing such particulars as may be prescribed.Explanation. - in this sub-section sale invoice means any invoice in the nature of bill, invoice, cash/credit memo containing such particulars as may be prescribed.