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[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Uttarakhand - Subsection

Section 70(2)(b) in Uttaranchal Value Added Tax Act, 2005

(b)to any person acting in the execution of the Act or the Rules made thereunder where it is necessary to disclose the same to him for the purposes of the Act or the Rules made thereunder; or