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State of Uttarakhand - Section

Section 54 in Uttarakhand Value Added Tax Rules, 2005

54. [ Audit of Accounts. [Rule 54 inserted vide Notification No. 324/XXVII(8)/2008, dated 14-5-2008.]

(1)Audit Report mentioned in sub-section (1) of Section 62 of the Uttarakhand (the Uttarakhand Value Added Tax Act, 2005) Adaptation and Modification Order, 2007 as amended by the Uttarakhand (the Uttarakhand Value Added Tax Act, 2005) (Amendment) Bill, 2008 shall be submitted in Form XXXII.]