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[Cites 0, Cited by 0] [Section 21(6)] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(6)(b) in Uttarakhand Value Added Tax Rules, 2005

(b)This Form, in duplicate, shall be issued by the Assessing Authority to the dealer/ person who is liable to deduct tax at source. Such dealer/ person shall issue the Original copy to the dealer/ person from whom tax has been deducted.