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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(1)(a) in Uttaranchal Value Added Tax Act, 2005

(a)the maximum rate for the time being specified in Section 15 of Central Sales Tax Act, 1956 in respect of declared goods; and