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

State of Uttarakhand - Subsection

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

(a)dealer who has obtained more than one authorization for transit of goods through the State; in respect of each authorization for transit of goods to the State;