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[Cites 0, Cited by 0] [Section 74(3)] [Section 74] [Entire Act]

State of Uttarakhand - Subsection

Section 74(3)(a) in Uttaranchal Value Added Tax Act, 2005

(a)an application or a memorandum of appeal presented by the Commissioner or any other officer or authority appointed under this Act or the Rules made thereunder;