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 6(8)] [Section 6] [Entire Act] State of Uttarakhand - Subsection Section 6(8)(b) in Uttaranchal Value Added Tax Act, 2005 (b)goods purchased from an un-registered dealer or a dealer whose Certificate of Registration has been cancelled; or