Section 51(1)(c) in Uttar Pradesh Value Added Tax Act, 2008

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State of Uttar Pradesh - Subsection

Section 51(1)(c) in Uttar Pradesh Value Added Tax Act, 2008

(c)after taking delivery, shall not carry goods away or cause the goods to be carried away from the railway station, air port, post office, steamer or terminal of rope way, as the case may be, unless a copy of the declaration and document as aforesaid is carried with goods:

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State of Uttar Pradesh - Subsection

Section 51(1)(c) in Uttar Pradesh Value Added Tax Act, 2008