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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Uttarakhand - Subsection

Section 47(1)(b) in Uttarakhand Value Added Tax Rules, 2005

(b)[ by registered post or speed post;] [Substituted for the words 'by registered post' vide Notification No. 557/2010 /181 (120)/XXVII(8)/2008, dated 31-12-2010.]