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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Uttarakhand - Subsection

Section 19(1)(e) in Uttarakhand Value Added Tax Rules, 2005

(e)[ By e-payment:] [Clause (e) of sub-rule (1) of Rule 19 inserted vide Notification No. 381/XXVII(8)/2008 dated 18-8-2008]