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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Uttarakhand - Subsection

Section 7(1)(f) in Uttarakhand Value Added Tax Rules, 2005

(f)the Head of the officer or any other person authorized by him in case of a department of a State Government or the Central Government or a Corporation or a local body.