Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59(11)] [Section 59] [Entire Act] State of Uttarakhand - Subsection Section 59(11)(a) in Uttaranchal Value Added Tax Act, 2005 (a)he shall use them in the prescribed manner and keep an account of such used or unused certificates or forms of declarations in the prescribed manner;