Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Uttarakhand - Subsection Section 56(a) in Uttaranchal Value Added Tax Act, 2005 (a)an order or notice under Section 24, Section 25, Section 26 and Section 29 initiating an enquiry for assessment or reassessment;
