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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Uttarakhand - Subsection

Section 54(5) in Uttaranchal Value Added Tax Act, 2005

(5)The provisions of Rule 56 of the U.P. Fundamental Rules as applicable in Uttaranchal, shall apply to every member of the Tribunal including the President as they apply to any other Government servant.