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[Cites 0, Cited by 0] [Section 4(9)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(9)(a) in Uttarakhand Value Added Tax Rules, 2005

(a)The Commissioner of Commercial Tax on his own motion or on an application made to him on this behalf, may transfer any case or class of cases at any stage from one Assessing Authority in a circle to another Assessing Authority or to any officer subordinate to him;