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[Cites 0, Cited by 1] [Section 51] [Entire Act]

State of Uttarakhand - Subsection

Section 51(4) in Uttarakhand Value Added Tax Rules, 2005

(4)The provisions of sub-rule (1), sub-rule (2) and sub-rule (3) shall mutatis mutandis, apply to the courts of President and Members of the Commercial Tax Tribunal, the Additional Commissioner (Appeals) Commercial Tax and the Joint Commissioner (Appeals) Commercial Tax.