Section 30(21) in Uttarakhand Value Added Tax Rules, 2005
(21)[ Where e-declaration/e-Form XVI is used, Commissioner may by notification prescribe the manner in which e-declaration/e-Form XVI shall be used.] [Added by Notification No. 181/2016/181(120)/27(8)/2008, dated 29.2.2016 (w.e.f 11.11.2005)]
