Section 51(3)(b) in Uttaranchal Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 51(3)] [Section 51] [Entire Act]

State of Uttarakhand - Subsection

Section 51(3)(b) in Uttaranchal Value Added Tax Act, 2005

(b)No application for examination of legality and propriety under this subsection shall be entertained after the disposal of appeal filed by the dealer or other person, as the case may be,

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State of Uttarakhand - Subsection

Section 51(3)(b) in Uttaranchal Value Added Tax Act, 2005