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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(1)(a) in Uttarakhand Tax on Entry of Goods Into Local Areas Act, 2008

(a)the Commissioner of Commercial Tax, Additional Commissioner of Commercial Tax and Joint Commissioner of Commercial Tax of the Commercial Tax Department shall be the Commissioner, Additional Commissioner and Joint Commissioner respectively and they will be designated as Commissioner of Entry Tax, Additional Commissioner of Entry Tax and Joint Commissioner of Entry Tax respectively;