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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Uttarakhand - Subsection

Section 57(3) in Uttaranchal Value Added Tax Act, 2005

(3)No decision of the Commissioner under this Section shall affect the validity or operation of any order passed earlier by any Assessing Officer, Appellate Authority, Revising Authority or the Tribunal.