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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttarakhand - Subsection

Section 30(17) in Uttarakhand Value Added Tax Rules, 2005

(17)[ The Commissioner, Commercial Tax shall authorize the class of the assesses who will be allowed to download themselves and use Form XVI prescribed under sub-rule (1) of Rule 30 of the VAT rules.