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[Cites 0, Cited by 0] [Section 25(10)] [Section 25] [Entire Act]

State of Uttarakhand - Subsection

Section 25(10)(d) in Uttaranchal Value Added Tax Act, 2005

(d)unregistered dealer who either executes works contracts or effects transfer of right to use any goods, for any purpose in jurisdiction of more than one Assessing Authorities and has no fixed place of business, by each Assessing Authority in respect of business carried out in his jurisdiction;