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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Uttarakhand - Subsection

Section 59(4) in Uttaranchal Value Added Tax Act, 2005

(4)Every registered dealer or a dealer referred to in sub-section (1) or subsection (2) shall keep at his place of business all accounts, registers and documents maintained in the course of business.