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[Cites 0, Cited by 0] [Section 59(10)] [Section 59] [Entire Act]

State of Uttarakhand - Subsection

Section 59(10)(c) in Uttaranchal Value Added Tax Act, 2005

(c)Person transporting the goods for delivery to consignment shall record the registration number of the vehicles on sale invoice or the challan and shall deliver such document to the consignee along with the goods.